C482/485/2016
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Uttarakhand High Court

C482/485/2016 on 10 March, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                      Of f ice N ot e s,
                    re port s, or de rs
                    or proce e din gs
SL. N o.   Da t e     or dire ct ion s                                        COURT'S OR JU DGE'S ORDERS
                    a n d Re gist ra r's
                        orde r w it h
                       Sign a t u re s


                                           C482 No.485 of 2016
                                           Hon'ble Pankaj Purohit, J.

Ms. Gyan Mati Kushwaha, learned counsel i/b Mr. Vikas Anand, learned counsel for the applicant.

2. Mr. Bhaskar Ch. Joshi, learned AGA for the State.

3. None for respondent no.2.

4. Applicant in this petition u/s 482 Cr.P.C. has put to challenge the judgment dated 21.04.2016 passed in Crl. Revision No.47 of 2016 Raghuveer Singh v. State, whereby the revision filed by respondent no.2 has been allowed.

5. Respondent no.2 lodged an FIR on 27.02.2016 against the son of applicant for abducting his minor daughter. When respondent no.2 moved an application before the CJM, Rudrapur seeking custody of his minor daughter, the same was rejected on 01.03.2016. Challenging the said order, respondent no.2 went in revision which was decided by the Sessions Judge, Rudrapur vide judgment dated 01.03.2016. Hence this application has been filed.

6. A counter affidavit has been filed in this matter by the Investigating Officer, in paragraph no.3 whereof, it is stated that a Medical Board was constituted on 06.05.2016, and as per the report of the Board, the age of victim (daughter of respondent no.2) is about 19 years, and thus, she was major on that date.

7. In such view of the matter, present C482 is dismissed as having become infructuous as nothing further remains to be decided. Interim order dated 04.05.2016 is vacated.

(Pankaj Purohit, J.) 10.03.2025 R.Dang