- (1.) PRAYER in this petition filed under Section 482, Cr.P.C., is for issuance of a direction to respondent Nos. 1 to 4 to release Dilpreet Kaur, wife of the petitioner, who has been detained in the Nari Niketan (Protection Home), Nakodar Road, Jalandhar, under the orders dated 31.12.2013, passed by the learned Judicial Magistrate Ist Class, Abohar.
(2.) NOTICE of the petition was issued and in compliance of the above, learned counsel for the State has put in appearance on behalf of respondent Nos. 1 to 4. Jaspal Singh, father of the alleged detenue, Dilpreet Kaur, has also appeared through his counsel Mr. A.K. Khungar.
(3.) IN compliance of the order dated 7.4.2014, passed by this Court, the Incharge, Nari Niketan (Protection Home), Nakodar Road, Jalandhar, has produced Dilpreet Kaur before this Court. The statement of Dilpreet Kaur has been recorded separately in Hindi in the presence of the learned counsel for the parties by this Court. She stated that she was 19 years old and had left the house of her father with her sweet will. The petitioner, Sabba Singh @ Sarbjeet Singh @ Harmanpreet Singh had not allured, enticed, abducted or forced her to leave the house of her father. She had solemnized marriage with the petitioner with her free will and consent. When she was remanded to Nari Niketan, at that time she had told the learned Area Judicial Magistrate not to send her to Nari Niketan. She further stated that she wanted to join the company of her husband, Harmanpreet Singh. During pre -lunch session, learned counsel for the private parties along with Jaspal Singh, father of Dilpreet Kaur, and Kuldeep Singh, father of Harmanpreet Singh, sat together and resolved the dispute. Separate statements of Kuldeep Singh and Jaspal Singh were also recorded by this Court in the presence of their respective counsel. In his statement, Kuldeep Singh stated that as a result of oral agreement between him and Jaspal Singh, he will transfer two kanals of land in the joint name of his son Harmanpreet Singh and daughter -in -law Dilpreet Kaur, and in addition thereto a sum of Rs. 1,50,000/ - would also be deposited for four years in a fixed deposit scheme in a nationalized bank in the joint name of Harmanpreet Singh and Dilpreet Kaur. He also deposed that he would properly keep Dilpreet Kaur as his daughter -in -law.;