SUKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 08.09.2020, the following order was passed by this Court:-

(2.) In compliance thereof, the Chief Judicial Magistrate, Ludhiana, has submitted a report dated 16.09.2020. As per the report, the Chief Judicial Magistrate, Ludhiana has recorded the statement of petitioner No.l - Sukhwinder Singh, petitioner No.2 - Poonam, respondents No.4 and 5 - Sohan Singh and Chandar Kalan Devi (parents of petitioner No.2) and respondent No.6 - Kulbir Singh Negi (the maternal uncle of petitioner No.2 - Poonam).

(3.) The Chief Judicial Magistrate, Ludhiana has also recorded the statement of Pandit Sonu Sharma @ Sonu Kaushik, who performed the marriage of the petitioners. The operative part of the report, on the basis of the statement, of all the concerned, reads as under:-