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Kiran vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 28 June 2023 · Citation: (2023) 06 RAJ CK 0059

HON’BLE JUDGES
Rekha Borana, J · Yogendra Kumar Purohit, J
RESULT
Disposed Of
CASE NUMBER
Habeas Corpus Petition No. 154 Of 2023
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Judgment

6 paragraphs · 213 words
1.

The present habeas corpus petition has been preferred by mother of the alleged detainee with the submission that the corpus who is a minor, had been abducted by respondent No.4 and an FIR qua the same was also got registered but as no action was taken by the police authorities, the present petition has been preferred.

2.

During investigation, the corpus was traced out by the police authorities and she being a minor, was presented before the Child Welfare Committee. As, before the Child Welfare Committee, the corpus expressed her intention to go with her mother, she was permitted to go with her father with an undertaking that he would present her before this Court.

3.

In pursuance to the said direction, the corpus has been presented today before this Court.

4.

This Court conferred with the corpus. She stated that the respondent blackmailed and forcefully abducted her and she wishes to go with her parents only.

5.

In view of the fact that the corpus is a minor and her custody has already been handed over to the parents as per her consent by the Child Welfare Committee, no further directions need to be issued by this Court.

In view of the above, the present habeas corpus petition is disposed of.