Arindam Lodh, J
Heard Mr. Alik Das, learned counsel appearing for the applicant. Also heard Mr. Raju Datta, learned PP and Mr. S. Ghosh, learned Addl. PP appearing for the respondents-State.
The mother of the victim girl has personally appeared before this Court today to take back the girl. They both are the residents of Habiganj, Bangladesh. The applicant, Sri Tapan Debnath had married the girl at Bangladesh.
While I interacted with the girl on earlier occasion, the girl informed this Court that she was aged about 14 years and was not agreed to marry the applicant, but, her parents had forcefully given her marriage with the applicant.
At present, the girl is sheltered at Alor Dishari Children Home, Kakraban, Udaipur, Gomati District.
Considering various legal and societal aspects, the victim girl, namely, Smt. Purnima Sarkar is directed to be released from the said Home allowing her custody to her mother, Smt. Joya Rani Sarkar, the natural guardian. It is further directed that the mother of the victim girl shall take her back to Bangladesh by 11.02.2024. The Indian authority and Bangladesh authority at Agartala shall arrange to push back the girl by 11.02.2024. Learned PP is requested to send a copy of this order to the concerned authorities through whatsapp or any other means for compliance of the order.
Accordingly, the instant interlocutory application stands disposed.
