UMAID SINGH Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed on behalf of father of one Miss Durga. According to the petitioner, she is minor girl of 13- 14 years. The petitioner has alleged in his petition that she has been abducted by respondent No. 3 and 4 in the night of 9th Dec., 2001. He has lodged police report in this relation being FIR No. 185/2001 Police Station, Rohit:

(2.) The case of the petitioner is that she is being kept in illegal custody of respondent No. 4 and therefore she should be produced before the Court to get rid of illegal confinement.

(3.) Notices were issued. Notice could not be served on respondent No. 3 for which the petitioner moved an application for deleting his name. The application is allowed and name of respondent No. 3 is deleted. According to the petitioner, girl is in the custody of respondent No. 4.