DULICHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In pursuance of the directions of this Court dated 26.5.2010, Ms.Rekha has been produced before us from Nari Niketan.

(2.) We put questions to her ; from where she came, with whom she came and to whom she met during the period she was in Nari Niketan. Ms.Rekha stated that nobody met her during these two days. She identified the petitioner Dulichand as her father. Ms.Rekha stated that she is major and is of the age of 18 years 6 months and she wished to go with her husband. She stated that she was brought by the police from her husband's house.

(3.) Admittedly today, Ms. Rekha is major and she has been sent to Nari Niketan by order dated 26.5.2010 so that she may take a decision by her own total freewill. However, this Court already noticed in the order dated 26.5.2010 that at the time when the corpus Ms.Rekha was found missing and the F.I.R. was lodged, she was minor and it was informed that her statement under Section 164 Cr.P.C. has already been recorded. Today we perused her statements recorded under Sections 161 and 164 Cr.P.C. as the case diary has also been brought by the learned PP for perusal of this Court.