GURDARSHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Counsel for the parties have been heard.

(2.) The petitioner alongwith Sham Sunder, Bhupinder Singh, Gurpreet Singh and Chhinder Kaur is being prosecuted in this case. Except the petitioner other accused are on bail. The present case was registered on 12.6.1998 at the instance of Darshan Singh on an application dated 4.6.1998 that his daughter Kirandeep Kaur was found missing. The petitioner with the help of co-accused kidnapped his daughter. Kirandeep Kaur was recovered in the year 1998.

(3.) According to the learned counsel for the petitioner the date of birth of Kirandeep Kaur is 21.8.1978 and as such she was about 19 years of age when she developed love affair with the petitioner and both of them married on 3.8.1997. Both of them filed civil suit at Kurukshetra for declaration. They made statements in court and suit was decreed on 7.8.1998. The petitioner and the prosecutrix visited and stayed at various places like Chandigarh, Bathinda, Solan, Dehradun, Delhi and Bangalore. It is further on record that the petitioner and the prosecutrix have filed Crl. Misc. under section 482 Cr. P.C. in the High Court for seeking protection though the same was dismissed. The prosecutrix was recovered from Bangalore on 4.9.1998 and therefore her statement under Sec. 164 Cr.PC. was recorded.