- (1.) In pursuance of the directions issued by this Court on 24.04.2014, present SHO, and the then SHO of Police Station- Shiv, District-Barmer, are present-in-person, so also, the Pancha(s) of 'Kumawat' community of Village Gunda, against whom bailable warrants were issued for securing their presence, are also present in person.
(2.) A pointed query was made from the members of 'Kumawat' community, present-in-person, as to why they expelled the complainant and his family from their community, and as to why they compelled the complainant to solemnize marriage of his minor daughter with a person who is more than 30 years of age. All the members of the community, present-in-person, submitted before the Court that the complainant and his family members have not been expelled from the community, nor any action has been taken against him to expel or banish from the community. It is also submitted that no undue pressure was laid by them for the marriage of his daughter, Champa Kumari, with Basta Ram, and the marriage was solemnized as per willingness of the complainant. It is further submitted that all the allegations levelled by him are false and concocted. With regard to taking 5,00,000/- rupees, it is submitted that this allegation is also unfounded because the complainant himself is a poor man and he is not in a position to pay such a huge amount, therefore, all the allegations levelled by the complainant, Gena Ram, are false.
(3.) Mr. Mukesh Rajpurohit, learned counsel appearing on behalf of Pancha(s) of 'Kumawat' community are ready to file their affidavits before this Court that the complainant, Gena Ram, has not been banished or ousted from the community and he is still member of 'Kumawat' community and no person will be ousted or banished from the community in future also.;