- (1.) HEARD Mrs. Vandana Bharti, learned Counsel for the Petitioner and Mr. M.K. Sinha, learned SC -III for the State.
(2.) IN compliance with the order dated 06/09/2010, the Officer -in -Charge, Nimiaghat Police Station, has produced Smt. Renu Devi (Respondent No. 7) in Court. Respondent No. 6 namely, Santosh Kumar Sao, who is the husband of Smt. Renu Devi, Respondent No. 7, as well as the writ Petitioner are also personally present in Court. The Petitioner alleges in this petition that Respondent No. 6 has illegally confined his daughter Renu Devi and, therefore, prayer has been made to recover Respondent No. 7 Renu Devi from the custody of Respondent No. 6 and to hand over to the Petitioner, who is her father. He further alleges that Respondent No. 6, i.e. his son -in -law is suffering from mental diseases/ disorder and he use to torture and assault his daughter due to which her daughter Renu Devi has also become mentally sick. Her daughter has also filed a divorce suit as well as a criminal case under Section 498A IPC against her husband, which is still pending and, therefore, in such a situation, he apprehends that his daughter may be killed by Respondent No. 6 if she is allowed to remain in his illegal custody.
(3.) IN view of the fact that the matter relates to matrimonial dispute as well as of alleged illegal detention and, as such, we thought it proper to take up the matter in our Chambers and, accordingly, the matter has been taken up in the Chambers in presence of all the parties and their counsel.;