MOHAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition in the nature of habeas corpus has been filed by the petitioner inter-alia with the submissions that his minor daughter Ms. 'K' is in wrongful confinement of respondent Nos. 4 to 6, therefore, she may be recovered and her custody be handed over to the petitioner.

(2.) By order dtd. 25/7/2023, copy of the petition was ordered to be served on learned AAG, who was directed to complete his instructions in the matter.

(3.) On 16/8/2023, time was granted to recover the corpus and on 23/8/2023, the corpus was presented before the Court along with her statement under Sec. 161 Cr.P.C. indicating that she is not willing to go with her parents and, therefore, she was lodged at Balika Grah, Jodhpur.