JYOTI KAUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Uday Shankar Choudhary, learned counsel for the petitioner; Mr. Ajay, learned counsel for respondent no.8, and; Mr. Prabhu Narayan Sharma, learned Assistant Counsel to the learned Advocate General, for the official respondents/State.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) Having due regard to the nature of the lis, the Court deemed it appropriate to interact with the daughter/girl child [Ms. Bani Saluja] in Chambers, stated to have been taken away by the respondent no.8 in violation of the order dtd. 23/11/2020 of the learned Principal Judge, Family Court, Patna in Matrimonial Case No.107/2020. On 30/6/2022, after spending almost two hours in Court as also a few hours with Ms. Anamika T., learned Registrar (Establishment) of this Court, the girl, her brother [Master Amrit Saluja] and the mother of respondent no.8 [Mrs. Jaswant Kaur] as also the mother-in-law of the petitioner [Mrs. Anita Srivastav] went to the Circuit House, Patna where they spent the night of 30/6/2022, and today/1/7/2022 at 2:15 PM, they have appeared before the Court. The petitioner, the respondent no.8 and the husband of the petitioner [Mr. Rohan Kumar] are also present in person. Today, the Court requested the learned Registrar (Establishment) to interact with the girl child, and such interaction took place over almost two hours. In our interactions, yesterday and today, in extenso, with the girl child, the Court finds, apropos her demeanour, that she is much more relaxed today, compared to yesterday. Amidst this backdrop, the learned Registrar (Establishment) has further interacted with her, on our directions.