MAHENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition in the nature of habeas corpus has been filed by the petitioner alleging wrongful detention of his minor daughter by respondent No.4.

(2.) By order dtd. 6/7/2023, copy of the petition was ordered to be served on learned AAG, who was directed to file factual report.

(3.) The matter was listed before the Court on few occasions and time was sought for producing the corpus before the Court.