SARVESH DEVI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) In this case, the petitioners, have prayed for the following reliefs : -

(2.) When the matter came before us on 4/3/2022, we found that the petitioner No. 2 is a minor girl, and the petitioner No. 1 is not her guardian. Therefore, we passed the following order:

(3.) In pursuance thereof, the minor girl was produced before the Child Welfare Committee, Udham Singh Nagar. The Committee, in the interregnum, put the minor girl in the custody of a short stay home, and initiated enquiry. In course of such enquiry, the minor girl was examined, and in her examination she stated before the Child Welfare Committee that she wants to go back to her parents as per her own desire and sweet will, and that she had committed a mistake by leaving her parental house without informing her parents. However, the Child Welfare Committee has yet not taken a decision regarding custody of the minor girl because of the pendency of the writ petition.