Mota Ram vs State Of Rajasthan And Others

This petition in the nature of habeas corpus has been filed by the petitioner – father of the corpus Ms. ‘S’ with the submissions that the corpus was missing and despite lapse of sufficiently long time, she was not recovered by the Police and there is likelihood that she may be in wrongful detention of someone.

A factual report has been produced by the respondents inter-alia indicating that the corpus has been located at Pune, wherein, she was living with one Naina Ram and expressed her desire to be with him and not to go with her parents.

Today, when the matter came up before the Court, the corpus has been produced before the Court suo moto and is represented by Mr. T.R. Choudhary.

Learned counsel for the petitioner made submissions that the petitioner and the corpus may be told to talk with each other. However, the corpus has refused to talk to the petitioner.

In view of the above fact situation, wherein, the corpus, who is a major, has clearly indicated that she was not in wrongful detention and was with one Naina Ram, as per her own will, no case is made out in the petition, the same is, therefore, dismissed.