HEERA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD at admission stage.

(2.) THIS misc. petition under Section 482 Cr. P. C. has been filed by the accused petitioner against the order dated 18. 1. 2002 passed by the learned Additional Sessions Judge No. 3, Udaipur in Criminal Revision Petition No. 46/2001 (112/2001) whereby he dismissed the revision petition filed by the petitioner by which custody of Mst. Mangi being father of Mst. Mangi was sought and by the same. order dated 4. 7. 2001 passed by the learned Additional Chief Judicial Magistrate, Vallabh Nagar by which he ordered to send Mst. Mangi to Nari Niketan, was also set aside and it was further ordered that Mst. Mangi be handed over to respondent No. 2 Shankar Lal.

(3.) AGGRIEVED from the judgment dated 18. 1. 2002, this criminal misc. petition has been filed by the petitioner.