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Judgment
6 paragraphs · 219 wordsThis habeas corpus petition is filed by the petitioner (Father of the corpus) alleging that his minor daughter is abducted by the respondent No.5 and in relation to that he has filed an F.I.R. at Police Station Luni, District Jodhpur, against the respondent No.5 and the police is not making any effort to trace out the minor daughter of the petitioner.
Pursuant to the direction given by this Court, the corpus is produced before this Court by learned AAG through police.
Learned AAG has submitted that the statement of the corpus has been recorded under Section 161 & 164 of the Cr.P.C. during the course of the investigation into the FIR filed by the petitioner. It is also submitted that initially when the corpus was produced before the CWC, she refused to go with her parents but now she is ready to go with her parents.
We have interacted with the corpus and she expressed her desire to go with the petitioner. She has also specifically stated that she is not under any kind of pressure of anybody and willfully wants to go with her father.
Taking into consideration the facts and circumstances of the case, we direct the respondents to handover the custody of the corpus to the petitioner.
Accordingly, the present habeas corpus petition is disposed of.