MOHD. SAHID Vs. STATE OF J&K

JUDGEMENT

(1.) Pursuant to the direction of this Court, the statement of the victim i.e. petitioner No. 7 was recorded under sec. 164-A Cr.P.C. on 1/5/2019 in the court of 2nd Additional Munsiff, Jammu. A perusal of the aforesaid statement reveals that she has solemnized the marriage with petitioner No. 1 as per her own choice and there was no pressure on her.

(2.) In view of the above, the present petition is disposed of with a direction to the Investigating Officer to conclude the investigation and proceed in accordance with law in view of the statement made by the petitioner No. 7 before the 2nd Additional Munsiff, Jammu on 1/5/2019.

(3.) Disposed of.