OM SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) THE Corpus Ms. Raju Kanwar was produced on 22.08.2007 before the Court and considering the possibility of her being under the influence of respondent, with whom she has remained for more than three months, she was directed to be housed at Nari Niketan. She was again produced in the Court on 27.08.2007 from Nari Niketan and the Court noticed from the facts as emerging from the statements of the girl & the petitioner that she has left her house voluntarily to marry respondent No. 4 Mangu Singh son of Prem Singh & has married him. Since parties wanted sometime, the Court considered appropriate to allow girl to remain at Nari Niketan to be independent of all influences from either party. She was again produced on 05.09.2007 from Nari Niketan on which date the parties prayed for more time for settlement, but the position remained the same.

(2.) BECAUSE of the inter -se relation between the parties, the respondent No. 4 and Ms. Raju Kanwar developed intimacy and she voluntarily left the house to marry respondent No. 4 and voluntarily married.

(3.) THE fact of marriage is not seriously disputed before us. In the aforesaid circumstances, the real point for consideration before us is whether the petitioner, who is brother of corpus, is entitled to the custody of the girl or her husband is entitled.