Radha Devi vs The State Of Bihar Through General Of ...
2024 Latest Caselaw 236 Patna

Patna High Court

Radha Devi vs The State Of Bihar Through General Of ... on 10 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Criminal Writ Jurisdiction Case No.1785 of 2023
        Arising out of PS. Case No.-56 Year-2023 Thana- SIMRI BAKHTIYARPUR District-
                                              Saharsa
     ======================================================
     Radha devi, (Female aged about 36 years) w/o- Vivek Roy village- sakrauli
     ward no-2, panchayat sardiha ps- bakhtiyarpur dist- saharsa

                                                                    ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through General of Police, Bihar, Patna Bihar
2.   The Superintendent of Police, Saharsa Bihar
3.   Officer In charge, Simri Bakhtiyarpur, Saharsa Bihar
4.   Sonu Kumar Sah son of Chunchun Shah Resident of village- Sakrouli, P.S.-
     Bakhtiyarpur, District- Saharsa.
5.   Mithun Kumar Sah son of Chunchun Shah Resident of village- Sakrouli,
     P.S.- Bakhtiyarpur, District- Saharsa.
6.   Sushil Kumar Sah son of Chunchun Shah Resident of village- Sakrouli, P.S.-
     Bakhtiyarpur, District- Saharsa.
7.   Guneshwar Sah son of Late Lachmmi Sah Resident of village- Sakrouli,
     P.S.- Bakhtiyarpur, District- Saharsa.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :        Mr. Diwakar Prasad Singh, Advocate
     For the Respondent/s   :        Mr. P.K.Shahi (A.G.)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND
     MALVIYA
                     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 10-01-2024

Pursuant to our previous order victim girl is present and

we have heard her version. She is not ready to join and live with

her parents. On the other hand, she expressed that she intends to go

with Mithun Kumar Sah. We have gathered information that Patna High Court CR. WJC No.1785 of 2023 dt.10-01-2024

Mithun Kumar Sah is under juvenile custody. In other words, both

victim girl and Mithun Kumar Sah are minors.

2. Taking note of these material information, the official

respondents have made necessary arrangement to keep the victim

girl in the Remand Home, Katihar. Therefore, nothing remains in

the present petition. As and when victim girl attains major she is at

liberty to make necessary application before the jurisdictional

forum to release her from Remand Home, Katihar.

3. With the aforesaid observations, the present Criminal

Writ Petition stands disposed off.

(P. B. Bajanthri, J)

(Ramesh Chand Malviya, J) Vikash/-

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