MOOL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This habeas corpus petition has been filed by the petitioner alleging that his minor sister has been abducted by some unknown persons and in relation to that he has lodged the FIR No.2/2023 at Police Station Charbhuja, District Rajasamand on 3/1/2023 but the police have failed to trace out his minor sister. Pursuant to the direction given by this Court, learned AAG-cum-GA has produced the corpus through police.

(2.) We have interacted with the corpus and she has stated that she went to Haridwar at her own and nobody abducted her. It is further stated by her that the police brought her from Haridwar. She has expressed her desire to go with the petitioner.

(3.) The petitioner, present in person, has also submitted that he is ready to take the custody of the corpus.