SARITA VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Counter affidavit and Vakalatnama filed by Shri Sanjay Singh, learned counsel for respondent Nos. 4 to 7 is taken on record.

(2.) Learned counsel for the petitioner, Shri Sharad Chand Rai, learned counsel for private respondent Shri Sanjay Singh and learned A.G.A. for the State are present.

(3.) The corpus Vaishnavi and Ram Soni are produced before the Court by S.I. Mridul Mayank Pandey, P.S.- Kotwali Nagar, District Sultanpur and respondent No. 4 Shri Rakesh Soni. The statements of corpus Vaishanavi and Ram Soni has been recorded before the Court. Corpus Vaishnavi stated that she is aged around 13 years and her date of birth is 16/1/2010, she stated that she is receiving education in supervision of her father at Stella Maris Convent School, Sultanpur, her younger brother Ram Soni is also receiving education in same school. She stated that she is happily residing with her father and she is not willing to go with her mother, in fact, her mother never came to her parental home to meet her. She expressed her disinclination to go and live with her mother. Similarly, child Ram Soni stated her age around 10 years and there is no dispute regarding his age. He further submitted that he is studying in Class III in same school, where his sister is studying. He also stated that he is happily residing with his father and is not willing to go and live with his mother.