MEGHNA KANWAR CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition in the nature of Habeas Corpus has been filed by the petitioner, inter-alia, seeking production of her infant daughter from respondent No.3, father of the petitioner.

(2.) The sequence of events, which have come on record, paints a sorry state of affairs, which are happening in the society.

(3.) The petitioner admittedly minor (date of birth 25/2/2005), eloped with one Faizan Khan at the age of about 17 years and their cohabition resulted in birth of a girl child on 18/8/2022.