MUNNI RAM MAHIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present habeas corpus has been filed by the petitioner with the following prayer :-

(2.) The matter comes up on an application for early hearing of the case.

(3.) The facts emanating out of the present petition are that the father of the corpus has approached this Court while filing the habeas corpus petition on ground of his minor daughter (the corpus) having gone missing since 5/9/2022. The mark-sheet of secondary examination was brought on record by the petitionerfather, which reflected that the date of birth of corpus was 15/7/2006. The petition has been filed on 10/5/2023.