SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON the statement of Chhedu, the FIR in question has been registered against the petitioner and another under Sections 363/366/376 IPC.

(2.) THE allegation in the FIR is that petitioner-Sunita and her husband-Beerpal used to allure Geeta, the daughter of the complainant, and therefore, the complainant sent Geeta to his son's house at Yamunanagar on 2.8.98, but on 4.8.98, Sunita and Beerpal went to the house of the complainant's son Hari Singh, and while Hari Singh had gone out, they had taken away Geeta with them. The further allegation is that Sunita and her husband had done so to solemnise her marriage with a view to induct her into some illegal profession.

(3.) I have heard the counsel for both the sides and perused the records on file.