MEERA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present Writ Petition (Habeas Corpus) has been preferred by the petitioner for getting custody of a boy namely, Sunil Oraon @ Ravish @ Kittu Kumar. Detailed order has been passed by this Court vide order dated 7th November, 2012 as well as 8th November, 2012. DNA test was ordered to be carried out and report was to be presented before this Court under sealed cover. Today the report under sealed cover has been presented by the counsel, who is appearing for the State. We have ordered to open it and looking to the report of DNA test, it appears that the report has been given by the Deputy Director, State Forensic Science Laboratory, Jharkhand Ranchi dated 16th November, 2012 which is forwarded to this Court vide letter dated 21st November, 2012. A copy of this report is given to the counsel appearing for the petitioner as well as to Smt. Bolo Orain. Looking to the said report, the DNA profile of boy, namely, Sunil Oraon @ Ravish @ Kittu Kumar, is matching with the DNA profile of Smt. Meera Devi and it does not match with the DNA profile of Smt. Bolo Orain. Conclusion given by Deputy Director, State Forensic Science Laboratory, Jharkhand, Ranchi reads as follows:-

(2.) Smt. Bolo Orain is present in the Court. Police is also present along with Sunil Oraon @ Ravish @ Kittu Kumar, who was in custody of Smt. Pachwa Devi, Ward Member of Village-Ganeshpur, P.S.-Chanho, District-Ranchi.

(3.) We have asked Smt. Bolo Orain, who is present in the Court along with her brother-in-law, namely Sri Manoj Kumar son of Mahesh Thakur. She has conveyed that she wants to engage a lawyer and she wants to submit about this report on the next date of hearing. She has also conveyed that she may be given legal assistance from this Court. She has again reiterated that she may be given legal assistance at the cost of Government. A copy of the report is given to her.