BADA RAM Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) In this petition seeking a writ of habeas corpus, so far the alleged detenue, the daughter of the petitioner, is concerned, she has already been traced out and produced before the Court; and has been allowed to go the place, and with the person, of her choice.

(2.) In the ordinary circumstances, after such events, the proceedings in this petition would have been terminated but then, we have noticed the peculiar circumstances of this case where the daughter of the petitioner had allegedly contacted marriage with the respondent No. 5 and had gone along with him of her own accord and free will; and had also delivered a child who, unfortunately, expired after 17 days of birth. In the given set of fact and circumstances, it has been considered proper to examine the matter on the question as to whether further proceedings in the FIR lodged by the petitioner against the respondent No. 5 are at all desirable, or are unnecessary and rather inexpedient.

(3.) After having heard the learned counsel for the petitioner and the learned Government Counsel and having examined the record, we are clearly of the view that the proceedings in FIR lodged by the petitioner, being FIR No. 35/2012, Police Station Nosara, District Jalore have been rendered redundant as also inexpedient; and deserve to be quashed to secure the ends of justice.