BHARAT LAL ROAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, being father and lawful natural guardian of the alleged detenue, Ms. 'X'(name with held), has approached this Court seeking issuance of a writ in the nature of habeas corpus and/or any other appropriate writ, alleging that his minor daughter/detenue, aged about 16 years, has been missing since 2/10/2025 and has been kidnapped/abducted by the private respondent no.4.

(2.) Facts of the case, as pleaded, are as follows:

(3.) In the aforesaid backdrop, we have heard learned counsel for the petitioner and the learned Public Prosecutor appearing on behalf of the State and perused the case file.