ANAND KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner claiming himself husband of "X" (name of the girl has been concealed by the Court) has approached this Court in the present habeas corpus petition for a direction upon the respondents to produce "X" and for taking appropriate legal action against the father of "X" who is arrayed as respondent no.7 in the writ petition.

(2.) On 15/2/2022, Mr. Sachin Kumar, the learned Additional Advocate-General-II, had informed the Court that charge-sheet in Spl. (POCSO) Case No.172 of 2021 was already filed.

(3.) On that day, two weeks' time was granted to the learned counsel for the petitioner to remove the defects.