KHINYA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present habeas corpus petition has been filed by the father of the minor corpus who has been alleged to be in illegal detention of respondents No. 4 to 7.

(2.) It has been averred in the petition that the respondents No. 4 to 7 claimed an amount of Rs.4,02,000.00 from the petitioner for releasing his daughter which was paid by him to them. Further they again demanded an amount of Rs.10,00,000.00 and when the same was not paid, they refused to release his daughter from their detention.

(3.) The corpus 'S' was presented today before this Court by the concerned police officers. On interaction with her in camera, the corpus candidly stated that she is residing with her uncle, aunt and grandmother out of her own free will and volition. She also stated that she has not been illegally detained by anyone and she has been residing with her uncle's family for last more than 10 years. She emphatically stated that she does not wish to go to her father's place and wishes to reside with her grandmother and uncle's family only.