AMIT RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. S. D. Sanjay, learned senior counsel with Mrs. Priya Gupta and Mr. Akshat Agrawal, learned counsel for the petitioner; Mr. Ansul and Mr. Md. Sufiyan, learned counsel on behalf of respondents no.8 and 9; and Mr. Prabhu Narayan Sharma, learned Assistant Counsel to the learned Advocate General for the State/respondents no.1 to 7. The present hearing has been conducted in Chambers.

(2.) Yesterday, on 20/6/2022, the matter was taken up in Chambers and in terms of the order, the Senior Superintendent of Police, Patna (hereinafter referred to as the 'SSP, Patna') and the City S.P., Central, Patna are present in person.

(3.) The Court had indicated yesterday that after interaction with the respondent no.10, we felt, and as she herself unequivocally expressed, she had voluntarily married the petitioner. Today, the father of the respondent no. 10 [viz. Mr. Ranjan Kumar Singh (respondent no.8)]; the mother-in-law of the respondent no.10 (Mrs. Jyoti Devi); brother-in-law of the respondent no.10 (Mr. Aatish Kumar); sister-in-law of the respondent no.10 (Mrs. Mona Shreen) as also the petitioner, are present before us. Besides them, Mr. Divyanshu Kumar and Mr. Prince Kumar, two of the three witnesses to the marriage solemnised between the petitioner and the respondent no.10 under The Special Marriage Act, 1954 are also present.