ARIF MIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State.

(2.) The informant is before us contending that his Patna High Court CR. WJC No.1451 of 2019 dt.21-10-2019 daughter is in unlawful detention of respondent Nos.10 and

(3.) The medical report was somewhat otherwise indicating that she was 18 to 19 years of age and this was the stand taken by the detenue in her statement under Section-164