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Himanshu vs The State Of Nct Of Delhi & Ors.
2023 Latest Caselaw 2294 Del

Citation : 2023 Latest Caselaw 2294 Del
Judgement Date : 24 May, 2023

Delhi High Court
Himanshu vs The State Of Nct Of Delhi & Ors. on 24 May, 2023
                                                       Neutral Citation Number: 2023:DHC:3726-DB



                          #S-45

                                  IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                 Judgment Delivered On: 24.05.2023
                          W.P.(CRL) 1510/2023

                          HIMANSHU                                                     ..... Petitioner

                                                      versus


                          THE STATE OF NCT OF DELHI & ORS.                       .... Respondents



                          Advocates who appeared in this case:

                          For the petitioner     :   Mr. Harish Kumar, Advocate.
                          For the respondents    :   Mr. Sanjay Lao, Standing Counsel (Criminal) for the
                                                     State with Ms. Priyam Agarwal & Mr. Abhinav
                                                     Kumar Arya, Advocates with Inspector Daljeet
                                                     Kumar, P.S.: Najafgarh.


                          CORAM:
                          HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
                          HON'BLE MR. JUSTICE TALWANT SINGH

                                                     JUDGMENT

SIDDHARTH MRIDUL, J. (OPEN COURT)

1. The present writ petition under Article 226 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure, 1973, has been instituted on behalf of the petitioner, praying as follows:

'It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased:

A) to issue a writ for habeas-corpus against the Signature Not Verified Digitally Signed By:AANCHAL TAGGAR

16:25:54 Neutral Citation Number: 2023:DHC:3726-DB

respondents in favour of the petitioner; B) to direct the respondent No.1,3 and 4 make release the wife of the petitioner from the clutches of the respondent No.2 or from any other person in whose custody the wife of the petitioner is detained and to entrust the wife of the petitioner to the petitioner safely;

c) to direct the respondent No.3 and 4 to make safe and secure the life of the wife of the petitioner produce before the Hon'ble court from the custody of the respondent No.2. D) Pass any other or further orders which this Hon'ble court may deem fit and proper in favour of the appellant, in the interest of justice.'

2. The Delhi Police has facilitated the presence of Ms. 'M', the

purported wife of the petitioner, before this Court; from the care and

custody of the former's mother Ms. Usha.

3. The Child Welfare Committee (CWC) - Hari Nagar, before

whom Ms. 'M'- who is admittedly a minor- was produced, has already

vide order dated 08.05.2023 restored the care and custody of Ms. 'M'

to her biological mother.

4. It is further an admitted position that Ms. 'M''s date of birth has

been verified as 23.02.2010. A copy of the Birth Certificate of Ms.

'M', issued by the Government of National Capital Territory of Delhi,

(Date of issue- 09.04.2010); as well as the Identity Card issued by the

Arya Kumar Convent School, Durga Vihar-1, Roshan Pur, Najafgarh,

New-Delhi-10043, which is the school first attended by Ms. 'M', also Signature Not Verified Digitally Signed By:AANCHAL TAGGAR

16:25:54 Neutral Citation Number: 2023:DHC:3726-DB

clearly and unequivocally reflects her Date of Birth as 23.02.2010.

5. Ms. 'M' was also escorted by the Delhi Police for the recording

of her statement under Section 164 of the Code of Criminal Procedure,

1973, before the concerned Metropolitan Magistrate, South-West

District, Dwarka Courts, New Delhi, which was duly recorded on

08.05.2023, by the latter.

6. In view of the foregoing, learned counsel appearing on behalf of

the petitioner states that relief of habeas corpus stands satisfied.

7. The writ petition is disposed of accordingly.

8. However, the SHO, P.S.: Najafgarh, is directed, in relation to

FIR No. 0479/2021, P.S.: Najafgarh, under Section 363 of the Indian

Penal Code, 1860 and Section 6 of the The Protection of Children

from Sexual Offences (POCSO) Act, 2012, to investigate the

circumstances in which Ms. 'M', who is admittedly a minor, was

permitted to be wed to Himanshu, the petitioner herein, by the Arya

Samaj Sewa Trust, 106, Rajindra Market, Tis Hazari Court, Delhi-

110054; and file a status report in this behalf, within six weeks from

today, before the Court of competent jurisdiction, in accordance with

law.

9. We also consider it necessary to issue a direction in the

present writ petition, to the SHO, P.S.: Najafgarh, to provide

Signature Not Verified Digitally Signed By:AANCHAL TAGGAR

16:25:54 Neutral Citation Number: 2023:DHC:3726-DB

adequate security to Ms. 'M' and her immediate family, in view of the

threat and apprehension expressed by them before this Court today.

The Delhi Police is further directed to furnish to the mother of Ms.

'M', with the cell-phone number of the SHO, Najafgarh (Contact No.-

8750871027) as also cell-phone number of the concerned beat

constable (Mr. Bhagirath, Contact No.- 9811296321) and of the lady

constable (Ms. Anita, Contact No.- 8383992141), who may be

available to Ms. 'M' and her immediate family, in the case of any

eventuality.

10. Dasti.

11. Copy of the Judgment be uploaded on the website of the Court,

forthwith.

SIDDHARTH MRIDUL (JUDGE)

TALWANT SINGH (JUDGE)

MAY 24, 2023/Aanchal Click here to check corrigendum, if any

Signature Not Verified Digitally Signed By:AANCHAL TAGGAR

16:25:54

 
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