REKHA RANI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner, a lady, has filed this petition for issuance of a direction to respondent No. 2 to protect her life and liberty at the hands of respondent Nos.4 and 5. She has prayed for further direction for respondent No. 2 to record her statement under supervision and not to hand over custody of the petitioner to respondent Nos.4 and 5 in case FIR No. 190 dated 11.9.2007, lodged under Ss. 363, 366, 120B, 506 IPC.

(2.) Earlier one Rakesh Kumar had filed Criminal Miscellaneous No. 46337 M of 2007, disclosing that the allegation of abduction had been made by father of prosecutrix (present petitioner). It was stated that she is major and has not complained of any abduction. The prayer made in the petition was for quashing of the FIR, which was dismissed by observing that the prosecutrix would be at liberty to make any statement before the investigating agency. Now this petition has been filed by the above lady, Rekha Rani, who is allegedly abducted.

(3.) The facts, on the basis of which the present petition, seeking protection is filed, would make a strange reading. Complaining that her parents wants her to marry a person of their choice for which the petitioner is not willing, she has shifted to live with some of her relative at Jalandhar. Father of the petitioner has lodged complaint of abduction. Earlier, Rakesh Kumar had sought quashing of this FIR saying that the present petitioner has not made any complaint about her abduction being major. This petition, however, was dismissed by observing that she can very well go and make statement before the police. Now an approach is made through her with a prayer as noticed above. The petitioner apparently is staying with this family without having any relationship of the kind which may permit them to have better right over her parents.