AVADESH KUMAR PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Habeas Corpus Petition seeking production of the corpus, his two daughters who went missing on 3/2/2022.

(2.) Corpus have been produced before the Court today.

(3.) We have examined the corpus. One of the corpus would be turning major after ten days and the other corpus is aged sixteen years. Both have stated that they went on their own without informing their parents to fulfill their dreams. The girls have stated that now their parents have agreed to fulfill their dreams and take them to Lucknow where both the girls want to stay and fulfill their dreams. On the above condition they are willing to go with the petitioner.