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Gurmito Bai vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 9 June 2022 · Citation: (2022) 06 RAJ CK 0042

HON’BLE JUDGES
Vinit Kumar Mathur, J · Kuldeep Mathur, J
RESULT
Disposed Of
CASE NUMBER
D.B. Habeas Corpus Petition No. 148 Of 2022
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Judgment

5 paragraphs · 169 words

The present habeas corpus petition has been filed by the petitioner Gurmito Bai, who is the mother of the corpus Mst. ‘J’ on the ground that her daughter was in wrongful confinement of respondent No.4.

In pursuance of the order passed by this Court on 25.05.2022, the corpus Mst. ‘J’ has been produced before this Court by the Police.

The factual report filed is taken on record.

We have conferred with the corpus Mst. ‘J’ and on being asked, she stated that she was not in the wrongful confinement of anybody, however, she expressed desire to be sent back to her mother’s house. Thus, she is at liberty to go with her mother (petitioner). The local S.H.O. present in the Court is directed to safely escort the corpus to her mother’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.