RAHIMAN Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) The present petition under Section 482 Code of Criminal Procedure has been filed by Petitioner-Rahiman for a direction to the official Respondents (police authorities) to recover her minor daughter Baskari in case FIR No. 361 dsated 28.10.2010, PS Tauru,Distt. Mewat, who as per her allegations has been illegally detained by Respondents 5 to 8 at Village Dhiranki, PS Hathin,Distt. Palwal.

(2.) Notice of motion was issued.

(3.) Mr. Mahabir Sindhu,learned Additional Advocate General,Haryana on instructions from ASI Rajinder Singh states that in the investigations conducted so far it has been found that said daughter Baskari, who is present in Court, has performed her Nikah with one Wahid on 21.5.2008 and is happily residing with her husband.