LALLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Art. 226 of the Constitution of India read with Sec. 482 Crimial P.C. seeking issuance of appropriate directions to the respondents to release the detenue-Jamna.

(2.) It is the petitioner's case that he and the detenue-Jamna married each other on 26.04.2016. Since such marriage was against the wishes of the parents of the detenue, apprehending danger to their life and liberty, they approached this Court for seeking protection through CRM-M No.14579 of 2016-'Jamna and another Vs. State of Punjab and others'. On 29.04.2016, this Court disposed of the aforesaid petition and the operative part of the order reads as under :-

(3.) In the meanwhile, the parents of the detenue had lodged a FIR against the petitioner under Sections 366-A and 363 Penal Code. The petitioner sought quashing of the FIR by moving this Court through CRM-M No.24276 of 2016, in which notice of motion has been issued and interim order has been granted in favour of the petitioner, directing the prosecution not to file the challan. The matter is now stated to be listed on 22.02.2017.