- (1.) By the order dated 20th June, 2013, the matter of custody in respect of the minor girl, Kabutar @ Puja Radha Singh was taken suo motu Public Interest Litigation. By the said order, the Court has ordered that the custody of the minor girl be given to the members of the Mahila Sewa Samiti, Kolkata, who accompanied the said girl from Kolkata to Joraphatak (Dhanbad). The Court also directed that said NGO Mahila Sewa Samiti, Kolkata, to provide stay facility for a few days. Subsequently the Court passed orders on 21.6.2013, 8.7.2013, 21.8.2013 and 11.11.2013. On 15.5.2014, when the matter came up before the Court, the Court passed the following order:-- "The Court has taken suo motu cognizance in respect of the alleged trafficking of the girl namely Kabutar @ Puja Radha Singh. Earlier the Court has passed number of orders. Pursuant to the orders of this Court, it is stated that the girl Kabutar @ Puja Radha Singh is in a shelter home of Mahila Seva Samity, Kolkata, which is an N.G.O. Since the girl is stated to be aged about 18 years, in order to ascertain willingness of the girl and also to find out her well being in the said Mahila Seva Samity, the matter be listed on 18.6.2014 at 1:00 P.M. in the Chamber. The girl, Kabutar @ Puja Radha Singh be present in the Court on 18.6.2014 and brought to the Court under sufficient security (Mahila Seva Samity, Kolkata)."
(2.) Today, 18th June, 2014, the girl Kabutar @ Puja Radha Singh was produced before us. She was represented by learned counsel Mr. Indrajit Sinha. The mother of the girl, Saroj Devi Mahato, who filed I.A. No. 5479/2013, is represented by learned counsel Mr. Vineet Kumar Vashistha. Mr. Sumeet Gadodia, Amicus Curiae is also present.
(3.) Today, 18th June, 2014, when the matter was taken up, the girl was present. The girl stated that she married Surajit Roy on 19.5.2014. When the matter came up on 15th May, 2014, the alleged proposed marriage was not informed to the Court by the Counsel Mr. Indrajit Sinha, who is appearing for the girl.;