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Prema Ram vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 6 June 2022 · Citation: (2022) 06 RAJ CK 0020

HON’BLE JUDGES
Sandeep Mehta, J · Kuldeep Mathur, J
RESULT
Disposed Of
CASE NUMBER
D.B. Habeas Corpus Petition No. 325 Of 2021
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Judgment

3 paragraphs · 90 words

The corpus Mst. ‘J’ was sent to the Nari Niketan, Jodhpur vide order dated 31.05.2022. She has been brought back to the court today by Mr. Gopi Kishan Singh, ASI and Ms. Usha Kanwar, Femal Constable, 743, Police Station Balesar.

We conferred with her “in camera”. With full confidence and composure, she states that she wants to return to her father’s house. Thus, the Investigating Officer is directed to safely escort the corpus to the house of her father.

The habeas corpus petition is disposed of. The rule is discharged.