SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPLICATION is allowed and Annexure P-4 is taken on record. Sohan Singh and Gurjeet Kaur, the parents of Rajwinder Kaur @ Rajjo, alleged to have been detained in illegal custody by respondents no.3 and 4, have brought this petition under Article 226 of the Constitution of India for issuing a writ in the nature of habeas corpus directing respondents no.3 and 4 to produce the minor detenue Rajwinder Kaur @ Rajjo and for registration of a criminal case against respondents no.3 and 4 for an offence punishable under sections 363, 364, 365, 366 and 366-A IPC.

(2.) IT is the case that Rajwinder Kaur @ Rajjo was born on 18.11.1996. She went to gurudwara on 31.12.2012 and did not return thereafter. The petitioners came to know from reliable sources that respondents no.3 and 4 have enticed away Rajwinder Kaur @ Rajjo and have detained her forcibly.

(3.) THE detenue has claimed her age to be 17 years. She is stated to have married with Panjab Singh-respondent no.3 and is staying with him out of her own will. She refused point blank to accompany her father and desired to go to the house of her husband Panjab Singh.