NARAYAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In pursuance of the notice issued by this Court, the corpus Sua Kumari appeared yesterday before us.

(2.) After perusing the school certificate (Annex.2) issued by the Govt. Upper Secondary School, Jhabra, Jaisalmer, the corpus Sua Kumari was sent to Balika Grah, Jodhpur because as per her date of birth, she is minor. As per the orders passed by this Court on yesterday, the corpus Sua Kumari is produced before us.

(3.) For the reason that the corpus Sua Kumari is minor and she is willing to go with her father-petitioner Narayan Singh, we deem it appropriate to hand over the custody of the corpus Sua Kumari to her father Narayan Singh, present in person in the Court.