NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The instant habeas corpus petition has been filed by the petitioner seeking a direction for production of one Mst. 'P' in this Court claiming that she is his legally wedded wife and that she has been wrongfully confined.

(3.) A perusal of the documents available on record indicates that the date of birth of Mst. 'P', as per her Secondary School Marksheet, is 5/6/2006 and thus, she is minor as on date. The corpus was presented before the Child Welfare Committee and after considering her statement and taking note of the apprehension expressed by the girl, her custody was restored to her father. The Child Welfare Committee directed the Superintendent of Police, Barmer to ensure the safety of the child and to provide her protection. The Superintendent of Police, Barmer has also issued a letter dtd. 11/12/2021 in compliance. As the child continued to convey apprehensions regarding her safety and well being, the Child Welfare Committee, Barmer, by order dtd. 11/12/2021, directed the Superintendent of Police, Barmer to send Mst. 'P' to the Balika Gruh, Jodhpur. Thus, presently, the corpus is being housed at the Balika Gruh, Jodhpur under a valid order of the Child Welfare Committee, Barmer.