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Judgment
5 paragraphs · 253 wordsRameshwar Vyas, J
The corpus Mst. 'K was sent to the Balika Gruh, Jodhpur by this Court vide order dated 04.09.2021. She has been brought back in the Court today.
We have conferred with her in camera. As per School documents, the date of birth of the corpus is 15.10.2003. However, she has disputed this date of birth stating that it is not her correct date of birth. Be that as it may. She expressed her desire to go with her father, the present petitioner, who is present in the Court. She further states that she apprehends harassment by his husband Heera Lal Sharma to who she was married in the child hood and his maternal uncle Bheru Lal Sharma.
We therefore, direct that the corpus shall be escorted safely to her father's house. The SHO Police Station Kotadi shall ensure visit of a female constable to the house of the petitioner every month so as to make sure that the corpus is not being harassed and is living at the father's house happily. The above mentioned persons Hera Lal Sharma and Bheru Lal Sharma shall be kept under check to ensure that they do not take any action detrimental to the well being of the corpus. It shall also be ensured that the corpus is not maltreated at her father's house. She shall not be forced to go to her matrimonial home until and unless she is desirous for the same.
The habeas corpus petition is disposed of. The rule is discharged.