SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner prays that directions be issued to respondents no.1 to 3 to initiate action pursuant to FIR No. 137 dated 30.1.2012 under Sections 363, 366-A IPC, registered at Police Station Kalka, District Panchkula.

(2.) THE daughter of the petitioner, namely Shagun Garg performed marriage with one Mohit Verma without parental consent. The petitioner contends that Shagun Garg is a minor and has been enticed away. The facts, however, reveal that on an prior occasion the daughter of the petitioner was recovered from said Mohit Verma and kept in Nari Niketan for some time before returning to the petitioner. Thereafter she again left her home and got married to said Mohit Verma (respondent No.4). FIR has already been registered against the said respondent. So, at this stage the Court does not intend to intervene as the daughter of the petitioner has demonstrated twice over her intention to live with Mohit Verma. The Hon'ble Supreme Court in Fiaz Ahmed Ahanger & Ors. v. State of J & K 2009(3) R.A.J.692, has held under :-

(3.) HAVING regard to the aforesaid facts, even if it is accepted that the girl is merely about 17-1/2 years of age and not a major, not having acquired the age of 18 years, even then it would be difficult to accept the prayer of the petitioner who wishes his daughter to be lodged in Nari Niketan till she acquires the age of 18 years. The petition is dismissed leaving the petitioner with alternate remedies in the law.