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Raju Devi vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 6 June 2022 · Citation: (2022) 06 RAJ CK 0024

HON’BLE JUDGES
Sandeep Mehta, J · Kuldeep Mathur, J
RESULT
Disposed Of
CASE NUMBER
D.B. Habeas Corpus Petition No. 121 Of 2022
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Judgment

3 paragraphs · 95 words

The minor corpus Mst. ‘M’ has been produced in the court by Mr. Nand Kishore, SI, Ms. Laxmi, Female Constable, 1003 and Mr. Premchand, Head Constable, 107, Police Station Bilara.

We conferred with her “in camera”. She stated that she had gone away with the suspect to visit some places, but now she is desires of going back with her mother, the petitioner herein.

Accordingly, we hereby direct that the corpus shall be safely escorted to the house of her mother, the petitioner herein. The habeas corpus petition is disposed of. The rule is discharged.