SONI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties and the learned counsel for the State. The matter was entertained earlier in view of the peculiar facts of the present case which stands recorded in our order dated 16.10.2019 which is extracted hereunder:

(2.) The Court after having noticed the background had passed the following order on 11 th of September, 2019:

(3.) On 14th of October, 2019, respondents/opposite parties had put in appearance through a counsel and we directed that the child should be produced before us today.