ASHOK JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A compliance report has been filed by the Superintendent of Police, Purba Medinipur. The said report is taken on record.

(2.) The victim girl has been traced. She has been produced before the court. The court has interacted with the girl, privately. The girl has expressed her firm desire to go back to her parents. The court has also spoken to the parents, who were in court.

(3.) The court directs that the girl be handed over to the parents in the presence of the learned advocates for the respective parties, here and now.