SATISH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Shashi Kant Pandey, learned counsel for the applicant, Mohd. Afzal, brief holder of the State and learned A.G.A. for the State and perused the material on record.

(2.) Formulating moot question of law, as to whether girl's freedom could be numbed, butchered or sacrificed in the name of minority, though she has changed her marital status after tying marital knots with Satish Kumar; in the garb of pendency of criminal trial against Satish Kumar (herein the applicant).

(3.) While hearing the arguments on 29.07.2020, the learned counsel for the applicant informed this Court that, the victim Ms. Sonam is presently detained in Nari Niketan, Meerut for the last more than one year, which pricked the judicial conscious of the Court and it ordered to summon the girl on 31.07.2020 from Nari Niketan, Meerut.