ANANYA THAKUR Vs. ARVIND THAKUR AND ORS

JUDGEMENT

(1.) The petitioner seeks quashing of order dated 18.2.2015 passed by Additional Sessions Judge-cum-Special Judge, Chandigarh and for directions to the Court to decide her application under Section 357-A Cr.P.C.

(2.) It would be apposite to refer to the facts which had given rise to a complaint filed by the petitioner before the Judicial Magistrate Ist Class. Perusal of the title shows that the petitioner presents herself as wife of Arvind Thakur who is arrayed as an accused.

(3.) The facts presented by the complainant are that she was a matriculate and had done diploma in Fashion Designing and was living with her family but she was not worldly wise. She fell in love with Yogesh Kumar, a resident of Naraingarh and on his asking she left her parents house and started living with him. Yogesh is said to have taken her to temple where a marriage certificate was taken and then they approached the High Court for protection. The protection order was passed in the petition decided on 18.05.2012. Yogesh started harassing the complainant. The complainant tired of the harassment contacted Arvind Thakur on telephone. The complainant had pleaded that she had read the name of the respondent in the newspapers and on the net and had found that he was helping women in distress. A meeting with him was arranged at Bus Stand, Sector 43, Chandigarh. The complainant accompanied the respondent to a hotel in Sector 42, Chandigarh. The accused offered to leave her at the Bus Stand but on the way told her that he would leave her at Ramgarh. On the way they stopped in Sector-17, Chandigarh and at 6.00 p.m. they sat in another vehicle and he took her to Ramdarbar and thereafter they left for Ramgarh. On the way, the accused started showed interest in her life and left her at her destination.