TEENU Vs. STATE OF HARYANA

JUDGEMENT

(1.) JYOTI Yadav (detenue) was produced before this Court on 05.06.2014. As is discernible from the order passed on the said date, this Court being of the view that there was an element of uncertainty in the mind of the detenue, it was deemed necessary and expedient to send the detenue to Protection Home, Sector 19, Chandigarh. Both the petitioner as well as the parents of the girl were prohibited to meet her for a week. The matter was kept for 12.06.2014, the date on which the statement of the girl was to be recorded, as to whether she intents to go with the person she has married or with her parents.

(2.) IT appears that on 12.06.2014 the detenue was not produced by the authorities before the Court, reasons for which cannot be discerned from the records, and the matter was accordingly adjourned for today.

(3.) ON being questioned, whether she is willing to join the company of the petitioner and voluntarily live with him, she has answered in affirmative and emphatically. Statement of Jyoti Yadav has separately been recorded. I have also interacted with the parties i.e. the petitioner and the father of the girl (respondent No. 5), who is present in Court. The only concern being expressed by the father of the detenue (respondent No. 5) is the economic and financial security of his daughter. Learned counsel for the petitioner has very fairly stated that the petitioner is willing to deposit a sum of Rs.3,00,000/ - by way of FDR exclusively in the name of the girl and the needful would be done within a week from today. He also undertakes to place on record the copy of the necessary documents in this regard. To begin with the amount would be kept in Fixed Deposit, in a nationalized bank, for a period of two years and thereafter, Jyoti Yadav would be free to manage the same, as she would so desire.