YOGENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This habeas corpus petition has been filed by the petitioner alleging that her minor daughter aged 17 years and 9 months has been abducted by the respondent No.4 and at present she is in his illegal detention.

(2.) Pursuant to the direction given by this Court on 6/9/2021, the corpus was produced before this Court on 8/9/2021 and then we ascertained her wishes, upon which she has specifically stated that she does not want to go with her parents and wants to live with the respondent No.4 only. On that day, we felt that the corpus was not in a position to take independent decision, therefore, we directed the respondent-State to send the corpus to Bal Shishu Grah, Gandhi Nagar, Jaipur for the time being and fixed the matter for 13/9/2021.

(3.) Pursuant to the above direction, the corpus was lodged in Bal Shishu Grah, Gandhi Nagar, Jaipur where she was allowed to meet her parents and the same is ascertained by learned counsel for the petitioner.