Punjab-Haryana High Court
Aarita And Another vs State Of Haryana And Others on 16 November, 2023
ASHISH
2023.11.16 04:48
110 2023:PHHC:145494
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRWP No.10263 of 2023 (O&M)
Date of Decision: 16.11.2023
Aarita and another .....Petitioners
Versus
State of Haryana and others .... Respondents
CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Mr. Chander Shekhar Singhal, Advocate
for the petitioners.
Mr. Gaurav Bansal, D.A.G., Haryana.
RRER
PANKAJ JAIN, J. (ORAL)
By way of present petition under Article 226 of the
Constitution of India, petitioners are seeking issuance of directions to
respondents No.1 to 3 to protect their life and liberty at the hands of
respondent No.4.
Status-report filed by way of affidavit of Shakir Hussain,
HPS, Deputy Superintendent of Police, Palwal, District Palwal on behalf
of respondents No.1 to 3 is taken on record. Copy has been supplied. As
per the status-report it has been submitted as under:-
"...3. That thereafter it was found that DD No.29/2023
dated 31.08.2023 was registered in the record of P.S. Sadar
Alawar, Rajasthan on the complaint of Ravi Kumar
(respondent no. 4) regarding missing of his wife Aarita
(petitioner no.1) on 25.8.2023. During investigation by the
Police of P.S Sadar Alwar (Rajasthan), Aarita (petitioner
no.1) was recovered on 5.11.2023 and her statement was
recorded by them wherein she mentioned that she had
voluntarily left company of her husband Ravi Kumar
(respondent no.4) enroute while he was on the way from
| attest to the accuracy and
integrity of this judgment/order
Alwar to village Raibaka and nothing wrong had taken
place with her. She had expressed her wish to go with her
husband Ravi Kumar (respondent no.4) and consequently
she had joined back company of her husband. Now she is
living with her husband Ravi Kumar (respondent no.4). She
did not state any danger to her life at the hands of her
husband Ravi Kumar (respondent no.4). Copies of above
said DD and statement of Aarita (petitioner no.1) were
taken on record. A true translated English version (as well
as vernacular) of her said statement is attached herewith as
Annexure "R-1" for kind perusal of this Hon'ble Court.
4. That it is submitted that during the course of enquiry, it
was found that Aarita (petitioner no.1) is married to Ravi
Kumar (respondent no.4) and she has two children from the
said wedlock and due to her personal differences, she had
voluntarily left his company and now she has again. joined
back company of her husband Ravi Kumar (respondent
no.4) and living with him.
5. That the investigation officer also visited at the address
given by the petitioner in the present petition (i.e village
Bhurja, Palwal), but they could not be found. One
Harikishan, uncle of the petitioner no.2 was present at the
house and his statement was also recorded. A true
translated English version (as well as vernacular) of his
statement is attached herewith as Annexure "R-2" for kind
perusal of this Hon'ble Court.
In addition to this, the statement of Sarpanch of
village Bhurja, Palwal was also recorded and a true
translated English version (as well as vernacular) of his
statement is attached herewith as Annexure "R-3" for kind
perusal of this Hon'ble Court.
ASHISH
2023.11.16 04:48
| attest to the accuracy and
integrity of this judgment/order
It is, therefore, most respectfully prayed to the
Hon'ble Court that in view of the aforementioned
submissions, the present petition of the petitioners may
kindly be dismissed being devoid of merits, in the interest of
Justice."
Faced with the situation, counsel for the petitioners prays for
withdrawal of the present petition.
Dismissed as withdrawn.
Pending application(s), if any, shall also stand disposed off.
(PANKAJ JAIN )
JUDGE
November 16, 2023
ashish
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
ASHISH
2023.11.16 04:48
| attest to the accuracy and
integrity of this judgment/order
