Dalip Singh, J. - (1.) This is a petition under Section 482 Cr.P.C.
(2.) When this petition came up before this court on 29.05.2007, the following order was passed : "Heard learned counsel for the parties. The statement of the non-petitioner No. 2 Suman was recorded by this court according to which her date of birth is 12.07.1987 and even as per the FIR the age of Sumac, has been given as 19 years. It was contended that the non-petitioner No. 2 Suman and the petitioner Narendra have married each other n the Arya Samaj Temple on 12.04.2007. It is submitted that since then the petitioner and non-petitioner No. 2 are both living together. The parents and sister of the non-petitioner No. 2 Suman are present in the court today alongwith their counsel and it is submitted on behalf of the parents that the non-petitioner No. 2 Suman may be sent to the Women Home for two days so that she may independently make up her mind as to what she wants, without being under any pressure or influence of the petitioner, with whom she has been residing since April, 2007. I am inclined to accept the prayer made on behalf of the parents. The Deputy Registrar (Judicial) is directed to send the non-petitioner No. 2 Suman, daughter of Shri Makhanlal to the Women Home at Jaipur where she will be placed in the care of Superintendent, Women Home. She may be produced before this court on 31.05.2007 at about 10.30 AM to ascertain her wishes. The Deputy Registrar (Judicial) is directed to inform the Ashok Nagar Police Station, Jaipur to escort the petitioner Narendra Singh to his residence in Jaipur safely. Put up on 31.05.2007."
(3.) Thereafter, on 21.05.2007 the girl Kumari Suman was produced by the Superintendent, Women Home, Jaipur before this court and she expressed, in the presence of her parents, that she wants to live with the petitioner Narendra Singh with whom she has entered into the marriage.;