LUNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner in the nature of Habeas Corpus seeking production of his minor daughter "H" with the submissions that she is in illegal detention of respondent Nos.5 and 6.

(2.) Copy of the petition was ordered to be supplied to learned AAG, who sought time on 16/2/2023 to produce the corpus.

(3.) Today, the corpus has been produced alongwith a report inter-alia indicating that the corpus was located on 4/3/2023, whereafter, her statements under Sec. 161 Cr.P.C. and 164 Cr.P.C. were recorded and she was produced before the Child Welfare Committee, Pali, wherein, she expressed her desire to go with her mother and, therefore, her custody was handed over to her mother.