PARASMAL JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The corpus Narayani recovered by the police, presently lodged in Balika Grah, Ajmer, is produced before us.

(2.) The applicant Smt. Jaiti disclosing herself to be aunt of the corpus Narayani has preferred an application to hand over the custody of the corpus Narayani to her. Yet another application has been preferred by the applicant Jaiti seeking correction in the application made as aforesaid, stating that as a matter of fact, she is aunt of the petitioner Parasmal Jat and not of the corpus Narayani.

(3.) A reply to the application preferred claiming custody has been filed on behalf of the petitioner denying that the applicant Jaiti is his sister.