RITU Vs. STATE OF HARYANA

JUDGEMENT

(1.) ORDERS passed by this Court on 25.11.2008, 5.12.2008, 12.12.2008 and 19.12.2008, reflect that Ritu, petitioner No.1, wants to reside with Pinkesh, respondent No.2. Both petitioners No.1 and 2 are adults. They can take decision regarding their future course. Parents of the girl are present. They have stated that Ritu is under pressure. Their one objection to the marriage is that Ritu is 26 years old whereas Pinkesh is more than 18 years old but less than 19 years.

(2.) THE present petition is disposed off with the direction to the Senior Superintendent of Police, Yamuna Nagar, to provide adequate protection to the petitioners and ensure that no harm is caused to them.

(3.) AT this stage, an oral prayer has been made by petitioner No.1 Ritu that her parents had lodged case FIR No. 442 dated 3.12.2008 at Police Station City, Jagadhari under Section 365/34 IPC against Phool Chand and one Jagdish Bhai, father of petitioner No.2 Pinkesh. She has stated that she herself being 26 years of age has decided to go out of her house and reside with Pinkesh. Therefore, she states registration of FIR No. 442 dated 3.12.2008 at Police Station City, Jagadhari, under Section 365/34 IPC is an abuse of process of law.