NARESH KUMAR YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of Constitution of India praying that custody of minor daughter be given to the petitioner.

(2.) A co-ordinate Bench on 1/3/2019 had issued notice directing State Government to produce victim(name withheld to protect her identity) in this court.

(3.) We are informed that during pendency of the present petition victim was recovered. Court of Magistrate had sent her to Balika Grah, subsequently, Child Welfare Committee had granted custody of the victim to the parents. In pursuance of earlier order dtd. 1/3/2019, on 21/5/2019 victim appeared before us and we passed the following order:-