PUNDRICK BAGHEL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Writ petition along with two connected applications are taken up for final disposal.

(2.) Writ petitioner as the father of the minor seeks a direction upon the police to produce his minor daughter in a Court of law. He also seeks a direction on his wife, the respondent No. 5, to hand over temporary custody of their daughter to the writ petitioner.

(3.) Two interim applications were filed by the writ petitioner. One is CAN 1 of 2024 in which, writ petitioner seeks modification of the directions given in paragraphs 5 to 11 of the order dated February 22, 2024 and a direction that the minor may be examined/evaluated by a qualified clinical Psychologist at Bengaluru or New Delhi. The other application is also interim application and at the behest of the writ petitioner which is CAN 2 of 2024 where, the writ petitioner seeks a direction to advance the date of the hearing.