JUDGMENT
WITH
SLP(CRL) NO. 18891/2025 (II-B) IA No. 301987/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 03-12-2025 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE JOYMALYA BAGCHI For Petitioner(s) :
Mr. Tushar Mehta, Solicitor General Mr. Vikramjeet Banerjee, A.S.G. Mr. Madhav Singhal, Adv. Ms. Mili Baxi, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Aman Mehta, Adv. For Respondent(s) :
Mr. Sanjay R. Hegde, Sr. Adv. Mr. Raghunath Chakraborty, Adv. Mr. Soumya Dutta, AOR
Mr. Supratik Shyamal, Adv. Mr. Mehboob Ahmed, Adv.
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Mr. Saikat Thakurata, Adv. Mr. Ankit Tiwari, Adv. Mr. Ashish Kumar, Adv. Mr. Tanay Hegde, Adv. Mr. Siddhant Upmanyu, Adv. Mr. Abhijeet Pandey, Adv. Mr. Kapil Sibal, Sr. Adv. Mr. Debanjan Mandal, Adv. Mr. Kunal Mimani, AOR Mr. Sandip Dasgupta, Adv. Mr. Parag Chaturvedi, Adv. Mr. Arka Nag, Adv. Ms. Mahima Cholera, Adv. Mr. Shaurya Dasgupta, Adv. Mr. Abhinav Rana, Adv. UPON hearing the counsel, the Court made the following
O R D E R
1. Pursuant to the observations made on the previous date of hearing, Mr. Tushar Mehta, learned Solicitor General of India, on instructions, informs that purely on humanitarian grounds, the Government of India has agreed to bring back Sunali Khatun, D/o Bhodu Sekh along with her eight years old son, Sabir. Since Sunali was taken into custody in Delhi, learned Solicitor General informs that she will be brought back to Delhi. However, there is a suggestion by Mr. Sanjay R. Hegde, learned Senior Counsel representing the respondent(s), that she being in the family way, it will be advisable to bring her to the town where her father stays, namely, Village Paikar (Mandalpara), Murarai, District Birbhum, West Bengal.
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2. The Chief Medical Officer/Civil Surgeon of District Birbhum is directed to provide all the medical facilities that may be required by Sunali, who is in the family way. The medical facilities, including the necessities as will be required at the time of delivery, shall also be provided free of cost by the State Government. Since the eight years old child, Sabir, is also being brought along with Sunali, the State Government is directed to make necessary arrangements for the day-to-day care of the minor child as well.
3. The needful shall be done during the course of the day.
4. Ordered accordingly.
5. List on 12.12.2025.
(POOJA SHARMA) (PREETHI T.C.)
AR-CUM-PS ASSISTANT REGISTRAR
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