PRITAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Pursuant to the order dated 30.01.2017, the girl who is stated to have been detained by respondents no. 4 to 6, is again present in Court, as are respondents no. 5 and 6, with respondent no. 4, i.e. the father of girl in question, stated to be a heart patient and not able to travel.

(2.) On query to the girl, i.e. Beant Kaur @ Gagan, who is admitted even by respondents no. 5 and 6 to be more than 24 years of age, she has categorically stated that she does not wish to go to her parental home and wishes to go with the petitioner who is the father of the person she is interested in getting married to in Australia.

(3.) On the aforesaid statement of a major girl, this court is bound to direct that it shall be ensured that she is not taken to any place against her will by any person, and respondents no. 2 and 3, i.e. the Senior Superintendent of Police, Moga and SHO. P.S. Ajitwal are directed to ensure that no untoward incident happens.