MOHD RASHID Vs. CHANDAN KOHLI

JUDGEMENT

(1.) The present contempt petition has been filed for non-compliance of order dated 15.07.2020 passed in WP(Crl.) No. 19/2020, titled, Mohd Rashid vs. Union Territory of J&K and others.

(2.) A perusal of the order dated 15.07.2020 reveals that this Court disposed of the above mentioned petition as the daughter of the petitioner was recovered by the Police. So far as handing over of the girl to the petitioner is concerned, the Police Agency was directed to proceed in the matter as per law. There was no direction by this Court that the girl be handed over to the petitioner.

(3.) The respondents have filed the compliance report, in which they have categorically stated that after the girl was recovered, she was produced before the Chief Judicial Magistrate, Rajouri and her statement under Section 164(5) Cr.P.C. was recorded. The victim girl deposed before the Court that she was not willing to go with her parents because her father will kill her. On her request, learned CJM directed that she be produced before Chairperson, Child Welfare Committee, Rajouri because of minority of the girl. Thereafter, she was produced before the Chairperson, Child Welfare Committee, Rajouri and the CWC had ordered to keep her in the Children Home in Narineketan Centre for fifteen days with effect from 16.07.2020.