PRATAP EKKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner claiming himself in intimate relationship with X (name of the girl is concealed by the Court and hereinafter referred to as 'X') has made the following prayers:

(2.) The petitioner states that the girl aged about 21 years with whom he had a love affair and was planning to get married has been kept in illegal confinement by her father (respondent no. 3) in his house. 'X' being an adult has made a choice with her free will to marry him and stay with him but her father did not approve of their relationship because he belongs to scheduled tribe community. He further says that on 23/2/2021 'X' came to his place but the next day her father visited his house with police officials, threatened him of filing false cases of kidnapping and rape and therefore under their pressure 'X' agreed to go back with her father primarily with a view to save the petitioner from false cases. He further says that on 9/3/2021 'X' fled away from her house and went to Mahila Thana at Kotwali PS, Ranchi but the police did not provide shelter to her rather called her parents who again took her back home. The petitioner who received this information came to Mahila Thana with his family members where he was asked to go to Jagannathpur PS but there also the police advised him not to pursue the case and threatened him with registration of false cases against him. The petitioner further states that 'X' approached him and asked him to get protection from the Court. She also informed him that her parents might file false case against him and therefore he should approach the Court. In support of the aforesaid statements, the petitioner has annexed copies of messages from 'X' and a copy of the letter written to the Superintendent of Police, Ranchi sent through e-Mail on 19/11/2021.

(3.) On 13/1/2022, the following order was passed by this Court: