ABDUL RAZAK Vs. ABDUL KHADAR JEELANI AND ORS.

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner is a Sepoy in the Indian Army of 22 Marata Light Infantry, serving the nation by protecting the borders of the Country. The petitioner is aggrieved by the order dated 31.07.2015 rendered in Criminal Misc. No. 21/2015 has preferred this petition.

(3.) THE case of the respondents herein is that petitioner married their mother one Shamshad Begum on 24.03.2003 as per the customs and traditions prevailing in the community. The marriage was consummated, and out of the wedlock, the respondents (petitioners before the trial Court) were born. It is further admitted by the respondents herein that the natural guardian is currently employed as Physical Teacher in Government Model Higher Primary School, Police Colony, Raichur.