JAI GOPAL AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 482 Cr.P.C. is for quashing of F.I.R. No.91 dtd. 1/4/2017 registered under Ss. 363, 366-A, 120-B of IPC and Ss. 9, 10, and 11 of Child Marriage Prohibition Act, 2006 at Police Station Parao, District Ambala (Annexure P-1).

(2.) The aforesaid FIR was registered at the behest of respondent No.2-Ram Nath. As per the FIR, the complainant had two children and out of them, one is Ankita, born on 20/1/2000 and is a student of 10+2. On 30/3/2017, his daughter had gone to Ambala Cantt. along with her fiancee Vinod son of Dharambir, resident of Gillor Majra. Vinod parked his motorcycle in front of bus stand and went inside for bathroom. However, when he came back from bathroom, he did not find Ankita present there. Vinod informed the complainant on telephone about the missing of Ankita.Apprehending that Ankita has been enticed away by petitioner No.2-Yuvraj Dhiman @ Yogesh, the present FIR was registered against him.

(3.) Counsel for the petitioners has argued that petitioner No.2-Yuvraj Dhiman @ Yogesh and Ankita, daughter of respondent No.2-complainant, have solemnized marriage though against the wishes of respondent No.2. Both Ankita and Yuvraj Dhiman @ Yogesh approached this Court by way of CRM-12506-2017 titled as Ankita and another Versus State of Haryana and others and this Court, vide order dtd. 10/4/2017, had directed the Superintendent of Police, Ambala, to look into the matter and to take appropriate action in accordance with law to ensure that no harm is caused to the life and liberty of the parties. The said petition was ultimately disposed of by this Court vide order dtd. 12/7/2017 with the following observations:-