PREMVATI MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred this habeas corpus petition seeking production of corpus who happens to be grandson of the petitioners.

(2.) Corpus is present before the Court.

(3.) It is contended by counsel for the petitioners that corpus is a child suffering from muscular dystrophy which requires special treatment. It is also contended that respondent No.5-mother is not having sufficient means to provide the said treatment to the corpus. It is further contended that in this type of ailment, the average age of the child is just 20 years and if proper treatment is given, the average age of child may go upto 30 years. It is contended that after filing of the present habeas corpus petition, respondent No.5 has written letter to Prime Minister on 9/11/2022 and is trying to make up a case that proper care is being given to the corpus.