HARNARAYAN GUPTA Vs. STATE OF MP

JUDGEMENT

(1.) HEARD counsel.

(2.) CORPUS is also produced before this Court. This habeas corpus writ petition has been filed by the father of the corpus namely Punam Gupta.

(3.) THE petitioner has filed copy of Certificate issued by Zila Board Prathamik Praman Patra Examination, year 2005 (Annexure P/6) wherein the date of birth of the corpus has been mentioned as 06th July,1996. The corpus deposed that her father did not tell the correct date of birth and she is aged about 19 years.