SHIKHA RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This matter was taken up in pre-lunch session when minor child Purab Singh Rathore was not present in the Court but his father respondent No.2 Dileep Singh Rathore was present, who was directed to produce the minor child at 02.00 PM.

(2.) Both appellant-mother Shikha Rathore and respondentfather Dileep Singh Rathore are present in Court. Master Purab Singh Rathore is also present in Court.

(3.) This habeas corpus petition has been filed by Shikha Rathore inter alia with the prayer that respondent No.3, the Commissioner of Police, Jaipur Metropolitan, Jaipur and respondent No.4, SHO, Police Station Bank Park, Jaipur be directed to produce corpus, namely Purab Singh Rathore, aged 13 years before this Court and due and deserving justice may also be imparted to her in terms of the law.