LAHORI RAM VASHISTH Vs. STATE OF HARYANA

JUDGEMENT

(1.) UPON a petition moved under Section 482 of the Code of Criminal Procedure, for quashing the FIR No. 34 dated 20.5.1996 under Section 366 IPC registered with Police Station, Sector-19, Panchkula, Distt. Panchkula and other misc. applications moved by the parties, by this Court order dated 14.8.1996 is was impressed upon the State counsel that the alleged kidnapped girl be produced in the court on 19.8.1996 without fail so that it could be ascertained whether she had been kidnapped by anybody or not.

(2.) IN pursuance of that order, the said girl Radhika Kohli daughter of late Sh. Ravinder Kohli, resident of Sonepat now resident of House No. 298, Sector 21-A, Chandigarh, aged 20 years, present in the court made statement on solemn affirmation that she had left her parental house out of her free will and is unmarried. She is working as a Computer Operator in M/s. Surya Travels Agency, S.C.F. No. 1018, Sector 22-B, Chandigarh. They are paying Rs. 2000/- per month to her as salary. According to her she is in danger from one Harbans Lal Arora who lives with her widowed mother at present and her mother also offered her for some illegal affairs and she is not willing to live with her mother at Sonepat.

(3.) IN this manner, the petition for quashing the FIR has become infructuous and is dismissed as such. The other Criminal Misc. petitions which have been moved on behalf of the complainant as well are consigned to the records for no action is called for, in view of the statement made by the girl.