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Judgment
13 paragraphs · 241 wordsThe corpus Mst. ‘M’ was sent to the Balika Gruh, Bikaner vide order dated 28.02.2020. Today she has been produced in the Court. She
appears to be a mature girl knowing the consequences of her actions.
The petitioner Prem Singh is present in the Court. We conferred with him and the corpus Mst. ‘M’ in camera.
With full confidence at her command, the girl stated that presently she is ready to go back her father’s house subject to the condition that her
parents furnish an undertaking that they shall not make any attempt to marry off her before she attains the age of majority and that after she gains
majority, she will be married with the boy of her choice i.e., Amit Rana.
The petitioner, present in the Court has submitted an undertaking to this effect.
In this view of the matter, we direct that the corpus Mst. ‘M’ shall be forthwith set at liberty and shall be handed over into the guardianship of
the present petitioner. We bind down not to marry the corpus till she attains the age of majority and direct that she shall be treated with love and
affection. The SHO concerned shall make regular visits to the house of the petitioner to ensure about the well-being of the corpus. In case, any
violation is noticed, report thereof shall be forwarded to this Court.
The habeas corpus petition is disposed of in these terms.
Rules is discharged.