- (1.) Prayer in this petition is for grant of anticipatory bail to the petitioner, Bhagmal, son of Ram Singh, resident of House No. 449, Rahul Colony, NH-3, NIT, Faridabad, who has been booked for having committed the offences punishable under Sections 363, 366, 506 and 120-B, IPC, in FIR No. 152, dated 15.6.2012, registered at Police Station, SGM Nagar, Faridabad.
(2.) Learned counsel contends that the petitioner has solemnized marriage with the prosecutrix with her consent and free will on 12.5.2012. He further submits that the petitioner and the prosecutrix had filed a Protection Petition No. 28 of 28.5.2012, before the learned Court of Session at Faridabad. On 6.6.2012, the said petition was dismissed as withdrawn in terms of the following order passed by the learned Sessions Judge, Faridabad:- " Respondents no. 4 to 7 have appeared and made the statement that petitioner Bhagmal had earlier married with a girl. The petitioner no. 2 Veena is minor and her date of birth is 20.3.1997. Petitioner Veena had wrongly obtained PAN card and the date of birth mentioned in the PAN is wrong. We will take action against the petitioner Bhagmal as per law. We have objection in this marriage. We will not cause any harm to the petitioners physically. Both the petitioners have also made the statement that in view of the statement of respondents no. 4 to 7 that they will not cause any harm to them, they do not apprehend danger to their life and liberty and that they do not want to proceed further with this protection petition and withdrawn the same, the same may be dismissed as withdrawn. Thus, keeping in view the statement made by the petitioners, the present petition is hereby dismissed as withdrawn. However, it is made clear that respondents no. 4 to 7 shall be at liberty to avail the appropriate legal remedy available to them against petitioners and this order will not cause any hindrance in their way to avail the appropriate civil or criminal remedy against petitioners. The file be consigned to the records."
(3.) Learned counsel for the petitioner further submits that the prosecutrix is present in the Court along with the petitioner.;