PEMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition seeking writ of habeas corpus has been filed by the petitioner Pema Ram for release of her minor daughter Ms. Rekha, alleged to be in illegal detention of the respondent no.4 herein.

(2.) On 21.18, the corpus Ms. Rekha was produced before this court. We had conferred with her in camera as also in presence of her parents. She declined in unequivocal terms to go with her parents. She stated to have entered into marriage with Mahendra Kumar s/o Keraram ('Motilal s/o Keraram' has wrongly been impleaded as party respondent no.4) . However, noticing the fact that in her attempt to make statement before the court, she got emotionally disturbed, it was considered appropriate to give her some breathing time to collect her composure. Accordingly, she was directed to be kept at Balika Grah, Jodhpur for a few days.

(3.) On 5.2.18, the corpus was again produced before us. A dispute was raised regarding the age of the corpus.