RITA DEVI Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) The petitioner claims to be the mother of the victim girl Madhu Kumari @ Kajal Kumari.

(2.) The petitioner has filed this writ petition for a direction on the State respondents to produce the body of Madhu Kumari @ Kajal Kumari before this Court. It has been alleged in the writ petition that the girl is minor and she has been kidnapped by the accused persons. An F.I.R. was lodged against the accused persons in Patratu police station, being Patratu P.S. Case No.115 of 2012, corresponding to G.R. No.1694 of 2012, and case has been registered under Sections 366A, 120B and 34 of the Indian Penal Code.

(3.) On the basis of the said averment in the writ petition, the State respondents were directed to produce the girl.