SMT. JAMNI DEWASI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition seeking writ of habeas corpus is preferred by the petitioner Smt. Jamni Devi for release of her daughter Manju Devasi alleged to be in illegal detention of the respondents no. 4 to 7 herein.

(2.) On 20.2.18, the corpus Ms. Manju was produced before the court. On being personally interviewed in camera as also in presence of her mother Jamni Devi, the petitioner herein, the corpus Ms. Manju stated that she was staying with Ranaram s/o Goma Ram, the respondent no.4 herein.

(3.) The corpus Ms. Manju was found somewhat emotionally disturbed. That apart, there was possibility of her being under the influence of respondent no.4 and therefore, she was directed to be kept at Nari Niketan, Jodhpur for a few days.