POKHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Today alleged detenue D. has been produced before this Court by the police personnel. Her signatures have also been obtained on Court's order sheet and she has been identified by the police personnel, who produced her before this Court.

(2.) Registrar (Judl.) of this Court was directed to record the statement of alleged detenue D. Pursuant thereto, he recorded the statement of alleged detenue D. and sent her statement in a sealed cover to this Court alongwith the file. The sealed envelop was opened. Her statement is taken on record.

(3.) In her statement, alleged detenue D. submits that she is 20 years of age and does not wants to go with the petitioner.