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Bagaram vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 9 June 2022 · Citation: (2022) 06 RAJ CK 0041

HON’BLE JUDGES
Vinit Kumar Mathur, J · Kuldeep Mathur, J
RESULT
Disposed Of
CASE NUMBER
D.B. Habeas Corpus Petition No. 139 Of 2022
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Judgment

5 paragraphs · 169 words

The present habeas corpus petition has been filed by the petitioner who is the father of the corpus Mst. ‘N’ on the ground that his daughter was in wrongful confinement of respondent No.4.

In pursuance of the directions issued by this Court on 06.06.2022, learned AAG has produced the corpus Mst. ‘N’ before this Court.

The factual report filed is taken on record.

We have conferred with the corpus Mst. ‘N’ and on being asked, she stated that she was not aware about the consequences of going with respondent No.4, however, she expressed her desire to be sent back to her father’s house. Thus, she is at liberty to go with her father (petitioner). The local S.H.O. present in the Court is directed to safely escort the corpus to her father’s house.

The habeas corpus petition is disposed of. Rule is discharged. Needless to say that in the event any disturbance created by anybody including respondent No.4, the appropriate action shall be taken against them in accordance with law.