ALAMDEEP THAKUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present revision petition has been directed against judgment 27.02.1998, passed by the Additional Sessions Judge, Yamunanagar at Jagadhari, whereby the private respondents have been acquitted of the offence charged against them.

(2.) THE material facts necessary for disposal of the petition are extracted hereinbelow.

(3.) THE occurrence was reported by Phool Chand, Chowkidar ofMustafabad on 21.12.1995, vide report Ex. PD. As per allegations Mandeep @ Prince son of Usha Thakur, resident of Mustafabad had kidnapped Sapna daughter of Girdhari Lal Bakshi. A criminal case was registered about kidnapping, but later Sapna performed marriage with Mandeep against the wishes of her parents and made a statement in favour of Mandeep before the High Court. Mandeep and Sapna started living as husband and wife at some other place. They had been visiting Mustafabad occasionally to meet Usha Thakur, mother of Mandeep. At that time, there used to be quarrel between Usha Thakur and parents of Sapna.