LAWS(BOM)-2021-11-6

RAMDAS PRABHAT BADAK Vs. STATE OF MAHARASHTRA

Decided On November 01, 2021
Ramdas Prabhat Badak Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This petition has been filed seeking a direction to the respondents to produce the body and person of the minor girl, by name Ku. Pooja Ramadas Badak, aged about 17 years, before this Court and further handover the custody of his daughter Pooja to him.

(2.) In pursuance of the Orders passed by this Court, today the Investigating Officer namely Ms. Vaishali Pawar, API, Police Station Sillod, District-Aurangabad has produced the alleged minor girl Pooja before this Court.

(3.) The learned Additional Public Prosecutor filed a status report wherein it is stated that the alleged minor girl Pooja is in love with one Bapusaheb Subhash Kale and that she has eloped with him and both of them were found at Amravati.