LAWS(PAT)-2012-3-227

NEHA KUMARI Vs. STATE OF BIHAR

Decided On March 14, 2012
NEHA KUMARI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The petitioner claiming to be an adult has filed this writ petition for her release from Nari Niketan, Gaighat, Patnacity (After Care Home). She alleges that she has married respondent no.6 (Sanjay Yadav) out of her own will and want to live with him. She has stated that she does not want to stay with her parents or grand parents. In these proceedings we had noticed all the parties and they have appeared.

(2.) Counter affidavit has been filed.

(3.) The writ petition is thus disposed of in those terms.