BHAGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties. This criminal miscellaneous petition is directed against the order dated 27,9. 2008 and 17. 10. 2008 passed by the Additional chief Judicial Magistrate, Bheenmall in CR no. 228/08.

(2.) THE respondent No. 2 Hata Ram filed a complaint on 14. 8. 2008 and alleged that his daughter Sita aged 12-1/2 years old has not returned to her home since last three months and now he has come to know that bhagaram, Kanaram, Valaram has forcibly taken away Seeta for her marriage with bhagaram. This complaint was sent to police Station under Section 156 (3) Cr. P. C. and on this complaint offence under Section 363, 366a and 3442 was registered and Investigation commenced.

(3.) SITA was recovered and Investigating officer moved an application for seeking direction regarding handing over of Sita and by order dated 27. 9. 2008 learned ACJM directed sita to be sent to Nari Niketan Grah. Later on the petitioner Bhaga Ram moved an application for taking custody of Sita being her married wife but that application was rejected by order dated 17. 10. 2008 against which orders this petition has been filed.