(1.) CRM-M-29366 of 2018 was filed by Sayada W/o Aarif D/o Sarif and Aarif S/o Fateh Mohd. seeking protection as both of them had married against wishes of families. Respondents No. 4 to 6 (in the criminal petition), raised an objection that Aarif was already married and he had two children from the first wife.
(2.) On 17.9.2018 following order was passed:
(3.) In the meantime, Ashok Kumar-Investigating Officer, Police Station Hansanpur, is directed to arrange a meeting of respondents No.5 and 6 with petitioner No.1 on 20.12.2018. Interim directions granted to petitioner No.1 vide order dated 17.9.2018 shall continue." Pursuant to the said order, on 25.10.2018 learned State counsel produced a photocopy of statement of Sayada recorded by Judicial Magistrate Ist Class, Nuh/Mewat, on 10.10.2018 in which she stated that she herself went to stay with her husband. The statement was made in presence of ASI Saroj and in presence of respondents No. 5 and 6 (in the criminal petition) i.e. Irshad and Islam, as their thumb impressions were put before the Magistrate.