Smt. Nisha vs Lt. Governor Of Delhi & Ors.
2009 Latest Caselaw 2754 Del

                  IN THE HIGH COURT OF DELHI

                     W.P. (Crl.) No.842/2009

                                    Date of decision: 21st July, 2009

     Smt. Nisha                                        ... Petitioner
                  through: Mr. Pankaj Kumar, Adv.

                              VERSUS

     Lt. Governor of Delhi & Ors.                    ....Respondent
                 through: Mr. Vikas Pahwa, Standing Counsel for the
                           State with SI Love Atrey.


CORAM:
HON'BLE MS. JUSTICE GITA MITTAL

        1. Whether reporters of local papers may be allowed to see
             the Judgment?
        2. To be referred to the Reporter or not?
        3. Whether the judgment should be reported in the Digest?

  GITA MITTAL, J(Oral)
 *
1.   A status report filed by the SHO of police station Kalyan Puri has

been placed by     Mr. Vikas Pahwa, learned standing counsel for the

State. Smt. Rani, respondent no.5 is present in court along with her

husband Mr. Pardeep Kumar.         The petitioner Smt. Nisha and her

husband Shri Arjun Kumar are also present in court. The parties have

been identified by SI Love Atrey, the investigating officer in the case.

2.    As per the status report, the petitioner is aged about 19 years

and has married with Mr. Arjun Kumar, son of Late Shri Hirday Ram on

                                                  Contd....P/2
                                    -2-

27th June, 2009 as per Hindu rites and ceremonies in the Arya Samaj

Mandir, Yamuna Bagar, Delhi.       Copy of the marriage certificate has

been placed on record. The petitioner is stated to be residing at E-

80/30, Rajeev Camp, Krishana Market, Jhilmil, Delhi as noticed on the

last date.

3.   Shri Pradeep Kumar and Smt. Rani have stated that they have

lodged a complaint to the police for the reason that their daughter had

left their house without any information to them and it was             on

account      of   her   concern,   safety   and   well   being   that   the

complaint was lodged.       She reiterates that she learnt about the

married of the petitioner only upon receipt of notice in the present

case and in view of the said marriage, she is not interested in

prosecution of the case which she lodged with the police. A grievance

is expressed by respondent no.5 that no address, location of the

petitioner or the matrimonial home of the petitioner has been

disclosed.

4.   The petitioner is present in court and states that she has married

of her own volition.

5.   In view of the status report received from the SHO of the police

station Kalyan Puri and the facts noticed above, the apprehension

                                                   Contd......P/3
                                    -3-

expressed in the present petition does not survive.

      The writ petition is, accordingly disposed of.

      Shri Arjun Kumar and the petitioner shall ensure that they give

complete and correct information of their current and permanent

address and telephone to the respondent no.5 and investigating

officer.

      Dasti.




July 21, 2009                                Gita Mittal, J.

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