RAJESH RATAN KARMAVAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner (father of the victim) has challenged the order passed by the learned Magistrate under Sec. 17 of the Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as "the Act of 1956") rejecting the application filed by the petitioner for custody of the victim and directing that the victim be kept in a Protective Home for one year from the date of the order. The petitioner has also challenged the order passed by the Sessions Court dismissing the revision application filed by the petitioner.