AJAY THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the status report and the Investigating Officer, ASI Vijay Kumar, Police Station, Dhalli has produced the record.

(2.) HEARD .

(3.) IT is on 19.6.2013 the accused had taken her to Narkanda and asked to go to her house and refused to solemnize marriage with her. After two days, i.e. on 21.6.2013 Rapat No.19 came to be entered at the instance of the prosecutrix in Police Post, Kumarsen. The prosecutrix, however, was forwarded to Police Station, Dhalli alongwith a copy of rapat through a lady constable. The FIR, therefore, came to be registered in Police Station, Dhalli.