STATISH KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present criminal misc. application has been filed by the applicant for quashing the order dated 31.10.2013 passed by the Additional Civil Judge (S.D.)/Judicial Magistrate, Roorkee, District Haridwar. It is also prayed in the criminal misc. application to declare the respondent no.4, as minor, on the basis of her school certificates and to give her back in the custody of the applicant being the father and natural guardian of the respondent no.4.

(3.) Vakalatnama on behalf of respondent no.3 filed in the Court today. Same is accepted on record. Counter affidavit on behalf of respondent nos.1 & 2 also filed in the Court today. Same is also accepted on record.