RUBI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner whose custody is the subject matter of dispute in this case is produced from the After Care Home, Patna City pursuant to the order dated 28.4.1998. She appears to me to be of 18 to 20 years in age. In order to ascertain her own wishes I interviewed her in my chamber. Heard counsel for the parties.

(2.) THE petitioner has filed this application under Section 482 of the Code of Criminal Procedure assailing the order, dated 7.1.1998 passed by the Addl. C.J.M., Danapur in Khagaul P.S. Case No. 74/1994. By the impugned order, the petitioner was directed to be given in the custody of her father Chandeshwar Rai, Opposite party no. 2 in this case.

(3.) THE dispute regarding the petitioner's custody arises in a Criminal case instituted against Bindeshwar Rai @ Bindeshwar Prasad, Opposite Party no. 3 in which he is accused of abducting the petitioner.