NARVEER Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 42 of 2022, registered at Women Police Station, Baddi, District Solan, H.P. under Ss. 363, 366 and 376 of IPC along with Sec. 6 of POCSO Act.

(2.) On 16/12/2022, the mother of victim reported at Women Police Station, Baddi, District Solan, H.P. that the victim aged about 17 years had been kidnapped by the petitioner on 4/12/2022 with the intent to marry her. Police registered the case vide above noted FIR. Petitioner was arrested on 16/12/2022. He is in custody since then.

(3.) It is contended on behalf of the petitioner that the victim is major and her date of birth is 1/1/2001. Petitioner and the victim both were working together with Sh. Balaji Enterprises Pvt. Limited at Baddi for the last about two years and both of them intended to marry each other. They had a love affair, which was not acceptable to the family of the victim. It is further submitted that the petitioner and the victim solemnized marriage on 5/12/2022 and resided as husband and wife till registration of FIR on 16/12/2022. As per petitioner, the family of respondent is against his marriage with victim as both of them belong to different religion.