SOBRAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) By this writ petition filed under Article 227 of the Constitution of India, petitioner prays for quashing of the impugned order dated 5-1-2001 passed by the VII Additional Sessions Judge, Raipur in S.T. No, 418/2000 (State v. Laxmi Bai and Ors).

(3.) This petition has been filed by the father-cum-natural guardian of petitioner. It is stated in the petition that the petitioner is mentally retarded and at the instance of the co-accused one Smt. Lakshmi Bai who is said to be guardian of Ms. Santoshi Bai, the marriage was solemnized between the petitioner and Santoshi Bai according to the customs. The allegation against the petitioner is that he has kidnapped Santoshi Bai (wife). The petitioner has been taken into custody and he is said to be in jail since 15-9-2000.