KAMLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) AGGRIEVED by the order dated 09.11.2010, passed by the Additional Sessions Judge, Bandikui, District Dausa, whereby the learned Judge has directed that Smt. Hemlata be sent to Nari Niketan and has refused to give her custody to the petitioner, the petitioner has approached this Court.

(2.) VIDE order dated 16th March, 2011, this Court had directed the SHO, Police Station Bandikui, District Dausa, to produce Smt. Hemlata before this Court. Consequently, Mr. Tejraj Singh, the SHO, Police Station Bandikui, District Dausa, has produced Smt. Hemlata before this Court this morning. This Court had directed the Deputy Registrar (Judicial) to record her statement. The same has been recorded and submitted before this Court. The statement shall form part of the judicial record.