P AASHRIYA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Addl. Standing Counsel.

(2.) Perused the order dated 15-9-1997 passed by the learned S.D.J.M., Bhubaneswar in G.R. Case No. 1122 of 1997 and order dated 15-12-1997 passed by the learned Sessions Judge, Bhubaneswar in Criminal Revision No. 77 of 1997. The accused in the aforesaid G.R. Case has prayed for custody of P. Radha Reddy, the victim girl.

(3.) Vide order dated 15-9-1997, the S.D.J.M. rejected the prayer on the ground that the victim girl is a minor, i.e. below 18 years of age. Learned Sessions Judge has confirmed that order and dismissed the revision. The petitioner has prayed to get the custody of the victim girl inter alia on the ground of her pregnancy. It is also stated that she has become major in the meantime. It is further argued that the victim girl is not willing to go with her parents.