AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 98 wordsG. Narendar C.J
1.
Learned counsel for the petitioner submits that in compliance of the oral directions of this Court, the affidavit has been filed assuring the Court that proper care of the corpus would be taken.
2.
The affidavit is taken on record and the habeas corpus petition is disposed of.
3.
The Authorities of the Shelter Home (Nari Niketan), District Almora (respondent no. 4) are directed to hand-over the custody of the corpus to the deponent Smt. Laxmi Gupta, W/o Deeptanshu Gupta, R/o Gali No. 3, Shiv Nagar, Ward No. 2, Rudrapur, District Udham Singh Nagar.