Nirmaljit Kaur, J. - (1.) THIS is a petition under Section 482 Code of Criminal Procedure for issuance of direction to Respondents No. 1 to 4 to recover the daughter of the Petitioner and to take a legal action against Respondents No. 5 to 7.
(2.) THE allegation of the Petitioner is that his daughter, namely, Amandeep was kidnapped by Respondent No. 5 in the month of February, 2009. Accordingly, FIR No. 82 dated 10.02.2009 under Sections 363, 366, 376, 406/34 IPC was registered at Police Station Nissing. However, the Additional Sessions Judge, Karnal acquitted Manjeet Singh, Respondent No. 5 and Gagandeep as the prosecutrix had made a statement that she was married to Respondent No. 5. Thereafter, Respondent No. 5, in connivance with Respondent No. 6, sold the daughter of the Petitioner, namely, Amandeep to Respondent No. 7. It was further submitted that the Petitioner had received a telephonic call from his daughter. Thereafter, the Petitioner submitted an application before the Sub Divisional Magistrate, Karnal under Section 98 of the Code of Criminal Procedure for recovery of his daughter and the Sub Divisional Magistrate directed the Respondent No. 4 to produce the daughter of the Petitioner, namely, Amandeep on 15.04.2010. On 15.04.2010, the Respondent No. 4 submitted the report before the Sub Divisional Magistrate that the daughter of the Petitioner has solemnized marriage with Respondent No. 7 at her own will. When the Petitioner failed go get his daughter recovered, he again moved an application to Respondent No. 3 for recovering his daughter on 23.04.2010 but till today, no action has been taken by Respondent No. 3, in this regard. Accordingly, notice of motion was issued.
(3.) IN pursuance to the notice, reply has been filed on behalf of Respondents No. 5 and 6. Reply has also been filed on behalf of Respondents No. 1 to 4. Affidavit of Babu Ram, A.S.I has also been filed.;