NARENDRA KUMAR JAIN, DINESH MAHESHWARI, JJ. - (1.) THE petitioner is present-in-person with his wife and mother. Respondent No. 8 is also present-in-person. The Investigating Officer Mr. Shravan Kumar, ASI is also present-in-person.
(2.) THE daughter of the petitioner has appeared before us alongwith the respondent No. 8, who is said to be carrying alias Narendra alias Satveer. We have conferred with the daughter of the petitioner in camera where she asserted having gone with the respondent No. 8 of her own accord and that she is residing with him at her sweet will. She, in the first place, declined even to talk to her parents but on being persuaded, agreed to do so. We have permitted the petitioner (father of the girl) as also the petitioner's wife (mother of the girl) to confer with their daughter in camera proceedings. The daughter of the petitioner has, in unequivocal terms, said that she has left her parents of her own accord and that she was living with the respondent No. 8 at her sweet will. She declined to maintain any relations with her parents.
(3.) ON the parents suggesting that she was married to another person, the girl has maintained that the said marriage had been against her wishes and rather, she was forced into the same. Her suggestions before us have been, more or less, in conformity with her statements under Section 161 Cr.P.C. recorded on 02.07.2013. We have permitted even the grand-mother of the girl to confer with her but the girl stood to her ground and declined to go to the parental house.;