PARASMAL JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The corpus has been produced from the Balika Gruh, Jodhpur. Smt. Jayati has filed an application seeking her custody. The corpus is also desirous to go with her. As per the petitioner's counsel, Smt. Jayati is the Aunt (Bua) of the petitioner. Thus, Smt. Jayati does not fall in the category of guardian by any stretch of imagination. The corpus is totally adamant that she is not ready to go with her father.

(2.) In this background, we hereby direct that she shall be taken to the Balika Gruh, Jodhpur, where she shall be provided proper counselling. The persons desirous to take her custody may file an application in this regard before the C.W.C. concerned, which shall be competent to pass an appropriate order as per law. However, the custody of the corpus shall not be handed over to anyone without approval of this court. The corpus shall be produced back in this court on the next date of hearing.

(3.) List on 25/6/2019. A copy of this order be provided to Mr. Abhisehk Purohit forthwith.