SUKUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision application is directed against thte order dtd. 15/5/2018 passed by the learned A.C.J.M.-1st, Sitamarhi in Mejarganj P.S.Case No. 125 of 2017 whereby and whereunder petition filed by the petitioner for the release of the daughter-in-law of the petitioner namely Khushboo Kumari from Short Stay Home,Sheohar, has been rejected.

(2.) The case in short is that O.P. No. 2 has submitted a written report to the O.P. Incharge, Suppi, Mejarganj stating that three persons forcibly took away her daughter and she identified the accused as Bijendra Rai and Amrendra Rai. It is also her case that she searched but not traced her. On the basis of the same, Mejarganj (Suppli) P.S.Case No. 125 of 2017 was registered under Ss. 363 and 366A/34 of the Indian Penal Code.

(3.) It appears that victim girl Khusboo Kumari has appeared and police got recorded her statement under Sec. 164 Cr.P.C. in which she has disclosed her age to be 20 years and stated that she had married with Amrendra Rai, son of the petitioner and she carried pregnancy of 08 months and on medical examination, the doctor has also found single live foetus of around 30 weeks on 30/11/2017 and due to pregnancy her age could not be ascertained. It further appears that the victim girl has given birth to a male child and presently she is confined in Short Stay Home along with her child.