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Judgment
5 paragraphs · 209 wordsN. Anand Venkatesh, J
When the matter was taken up for hearing, the detenu was produced before the Court by the police.
The learned Additional Public Prosecutor submitted that the accused person has also been secured and steps are being taken to proceed further in this case. The mother of the detenu was present in the Court. She stated that she along with her husband are eking their livelihood and taking care of the family by working at Kerala. She further stated that she is willing to take her daughter along with her.
Considering the procedural formalities that will have to be completed, the presence of the victim girl is essential. Therefore, we deem it fit to direct the respondent police to take care of the victim girl by making her stay in an authorized Government Home and the process of recording of statement under Section 183 of BNSS 2023, medical examination of the victim girl and recording of statement of the victim girl by the police under Section 180 of BNSS 2023, shall be completed by 09.04.2026.
Post this case on 10.04.2026 and on that day, this Court will pass appropriate orders to hand over the custody of the victim girl to the petitioner.