- (1.) HEARD the parties.
(2.) AS directed by this Court, the Respondent No. 3 has been produced in this Court by the Officer - in -Charge of Hindpiri police station. The Respondent No. 3 is represented by his counsel. The petitioner has prayed for direction upon the Respondent No. 2, the Senior Superintendent of Police, Ranchi to produce Respondent No. 4 Sonali Kumari before this Court from the clutches of her father - Respondent No. 3 - on the ground that the petitioner is legally married husband of the Respondent No. 4 but the Respondent No. 3 is not allowing her to live with the petitioner.4 It has been stated that earlier there was love affair between the petitioner and Respondent No.
(3.) WHICH culminated in their marriage.;