SHRIKRISHAN VIMAL Vs. STATE OF MP

JUDGEMENT

(1.) This petition has been filed by one Shrikrishan Vimal a student aged about 30 years resident of Gohad, District Bhind, seeking custody of the corpus namely Ku. Suman Bansal, with a direction that respondents No.2 to 4 i.e. authorities of police be directed to rescue Ku. Suman Bansal from illegal detention of respondents No.5 to 7 who are respectively brothers of the corpus and respondent No.8 an aunt of the corpus. It is alleged that parents of the corpus and respondents No.5 to 8 are in hurry to marry the corpus to a very old person against her wishes and therefore, petitioner being a well-wisher and friend of the corpus tried to lodge report at Police Station Gohad and Police Station Malanpur but could not succeed. Petitioner has also prayed for a direction to the respondents No.2 to 4 to register a criminal case against the respondents No.5 to 8 in the interest of justice.

(2.) Learned counsel for the petitioner Shri Avdhesh Singh submits that corpus is major and she is present in the Court. She has produced original laminated mark-sheet issued by the Board of Secondary Education Madhaya Pradesh, Bhopal showing that she passed her High School Examination in the year 2016 and as per this mark-sheet of High School her date of birth is 06.06.2000 (6 th June Two Thousand). It is submitted that she is major.

(3.) At this stage, Ku. Suman appears before the Court and submits that she is major. She is being harassed by her brothers and there is danger to her life. She submits that she is a student of L.L.B Honors Course at Jiwaji University, Gwalior and is resident of Tahsil Gohad, District Bhind. At this stage, father of the corpus Shri Shivnarayan Bansal appears before the Court and submits that he had engaged services of the petitioner namely Shrikrishan Vimal as a tutor but he has misused that relationship of trust and has brainwashed his daughter and today has come to the Court alongwith his daughter as both ran away from his house.