- (1.) Investigating Officer viz., S.I., Abhijit Dey, respondent no.6 is present in Court today. His presence is noted and dispensed with.
(2.) Heard the petitioner as well as the respondent no.7 in person. We are also interacted with the minor child.
(3.) Petitioner submits that she was ill-treated by her in laws as well as by respondent no.7. It is her contention that the respondent no.7 had suppressed her earlier marriage at the time when negotiations of marriage between the two had taken place. She was unable to bear the ill-treatment meted out to her at her matrimonial home and was compelled to withdraw herself from the company of respondent no.7. She is presently residing at Midnapore and has secured appointment in a school at Debra. There is no female member residing with respondent no.7 at Kolkata who can take care of the child. She prays that the minor girl child be handed over to her and she would make arrangements for her education in a good school at Midnapore.;