HARKESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Today alleged detenue Mst. S. has been produced before this Court by the police authorities. She has been identified by the police authorities, who produced her before this Court and her signatures have been obtained on Court's order sheet.

(2.) Detenue Mst. S. states that her date of birth is 1.1.2002 and thus she is major. She further states that she does not want to go with the petitioner. She further states that she wants to reside with Dilkhush.

(3.) Learned counsel for the petitioner submits that at the time of commission of offence, the detenue was minor.