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Judgment
2 paragraphs · 108 wordsThe corpus Mst. ‘A’ has been produced in the Court by the officials of the Police Station Devgarh, District Rajsamand. We conferred with her ‘in Camera’. She is a tender girl child of less than 15 years. She states that she had been taken away by one Nawal Ram under the pretext of providing her wages for doing the job of preparing food for the labourers. Now, she has expressed a desire to be sent back to her father’s house. Thus, the I.O., present in the Court, is directed to safely escort the corpus to her father’s house.
The habeas corpus petition is disposed of. Rule is discharged.