ABHAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr.Ram Suresh Roy, learned counsel for the petitioner, learned Government Pleader No. 3. for the State and considered the affidavits exchanged in between the parties.

(2.) THIS habeas corpus application has been filed by the petitioner, Abhay Kumar, who claims to be husband of Nidhi Pratap, praying therein to restore her for happy conjugal life.

(3.) DURING the pendency of the application aforesaid, the victim girl was released by virtue of order dated 30th June, 2006 passed by the Chief Judicial Magistrate, Gaya allowing her to go to her home as per her prayer.