RINKU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) PETITIONER Rinku Kumari was made one of the saveral accused along with her family members in a case lodged before the police in May, 1995. All the offences except offence under section 379 I. P.C. applicable in this case are bailable. Petitioner and her minor brother Tempo Singh were found to be juvenile as appears from order dated 4 -4 -1997. The Magistrate separated their trial with a direction that they should be tried by a Juvenile Court. Till date the trial before the Juvenile Court i. e. the court of A.C.J.M. Begusarai has remained pending. It has been submitted that petitioner who was a young girl at the time of alleged offence has now become major and her marriage negotiation may be hampered if the criminal prosecution is allowed to continue further. The main submission is that being a juvenile the petitioner has already suffered sufficient harassment and hence the criminal prosecution in a non -serious criminal case instituted by one of the Gotiae should not be allowed to continue further.