SUREKHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In compliance of the order, dated 13.5.2013, passed by this Court, the petitioner, Surekha, has been produced in this Court by ASI Subhash Chander and lady Constable Surekha. The lower Court record has also been received and perused.

(2.) Challenge in the present petition, filed under Section 482, Cr.P.C., is for setting aside the order dated 20.3.2013, passed by the learned Chief Judicial Magistrate, Panipat, whereby the application moved by the petitioner for her release from the Nari Niketan, Karnal, was dismissed; and the order dated 5.4.2013, passed by the learned Additional Sessions Judge, Panipat, whereby the criminal revision petition challenging the aforesaid order of the learned Chief Judicial Magistrate, Panipat, was dismissed.

(3.) The brief facts of the case are that the petitioner, Surekha, had solemnized her marriage with Akash, son of Om Parkash, resident of House No. 41, Block No. 2, Village Kachroli, District Panipat, on 20.2.2013, in Arya Samaj Vivah Mandir Trust, Jamuna Bazar, Delhi. When her brother and other members of the family came to know about the marriage solemnized by the petitioner, then they reported the matter to the police, on the basis of which FIR No. 186, dated 21.2.2013, for the offences punishable under Section 363 and 366, IPC, was registered at Police Station, City, Panipat, District Panipat, wherein Akash was nominated as an accused. Akash has not been arrested so far.