SETHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The corpus Mst. "B' has been presented in the court by Mr. Subhash Chand, C.I., S.H.O., Police Station Degana and Ms. Chanda, M.F.C., Belt No.1798. Her two children have also been produced in the court. They have happily gone into the company of the alleged corpus. On conferring with the corpus, she expressed a desire that she may be allowed to go with the present petitioner.

(2.) In this background, we hereby direct that the corpus shall be set at liberty forthwith. She alongwith her children shall be escorted to the place of her choice. The peremptory cost of Rs.10,000.00 deposited by the petitioner in terms of the order dtd. 5/8/2021 shall be reimbursed to him.

(3.) The habeas corpus petition is disposed of. The rule is discharged.