CourtKutchehry.com
High CourtsDivision Bench

Pappu Ram vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 28 June 2023 · Citation: (2023) 06 RAJ CK 0058

HON’BLE JUDGES
Rekha Borana, J · Yogendra Kumar Purohit, J
RESULT
Dismissed
CASE NUMBER
Habeas Corpus Petition No. 133 Of 2023
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 151 words
1.

The present habeas corpus petition has been preferred on behalf of father of the alleged detainee with the submission that the corpus was abducted by respondent Nos.4 to 7 and she is in illegal detention of the said respondents.

2.

The corpus has been presented today before the Court. This Court conferred with her and she candidly admitted and submitted that she is residing with respondent No.4-Anil out of her own free will and consent. She submitted that she is major and she does not wish to go to her parents’ house.

3.

Since the corpus is produced before this Court who is major and she has stated that she is not in illegal detention, the purpose of filing this petition is served. No further adjudication is required in this petition. The corpus is free to move as per her wishes.

4.

The present habeas corpus petition is accordingly dismissed.