SAVITA Vs. STATE OF HIMACHAL PRADESH AND ORS

JUDGEMENT

(1.) Heard.

(2.) In reference to our order dated 28.08.2012, Smt. Savita (petitioner) is present in the Court alongwith her infant girl child born from the wedlock/loin of Naveen Kumar/respondent No. 4, who is produced in custody of police before us, has stated that he on his own, against the wishes of his father and other family members had married the petitioner/Smt. Savita, on 15th July, 2010. On objections by family members he ran away with the petitioner and subsequently under the pressure of his father and family members and relatives, he again was forced to marry with Smt. Rama Kanta/respondent No. 7, the daughter of Deep Ram/respondent No. 8.

(3.) Smt. Rama Kanta (respondent No. 7), the second wife of Naveen Kumar (respondent No. 4), from whom a girl child was born, and father of Naveen Kumar, namely Lekh Raj (respondent No. 5) are also produced in police custody. It has been stated by respondent No. 5 that he is working in Railway Department. Naveen Kumar/respondent No. 4 has stated that he wants to live with Smt. Savita/petitioner alongwith the infant in the house owned by him, in which the petitioner has been residing, however, at this stage such direction cannot be given as Naveen Kumar/respondent No. 4 despite marrying the petitioner married respondent No. 7, Smt. Rama Kanta, from whom another girl child was born.