The Division Bench of the Rajasthan High Court comprising Justices Pankaj Bhandari and Birendra Kumar in the case of Avadesh Kumar Purohit v. State Of Rajasthan & Ors has handed the daughters of the Advocate to him on his assurance that he will take his daughters to Lucknow to fulfil their dreams and not cause any harm to them.
Reasoning and Decision of the Court
In the Habeas Corpus petition, the Corpus was appeared in the Court. The Court examined the corpus on which they informed the Court that one of the corpuses would be turning major after ten days and the other corpus is aged sixteen years. Both have stated that they went on their own without informing their parents to fulfill their dreams. The girls have stated that now their parents have agreed to fulfill their dreams and take them to Lucknow where both the girls want to stay and fulfill their dreams. On the above condition they are willing to go with the petitioner.
The Petitioner has agreed to help his daughters in fulfilling their dreams and has agreed to take them to Lucknow on 07.04.2022. It is expected from the petitioner that he would comply with the wishes of his daughters and take them to Lucknow on 07.04.2022 and has also ensured the Court that no misbehaviour or harm would be caused to the girls.
The Court on the assurance given by the petitioner, handed over the girls to the petitioner.
Therefore the Court dismissed the Habeas Corpus petition and appreciated the sincere efforts taken by the Police Force in tracing and recovering the girls.
Case Details
Case: - D.B. Civil Writ (Habeas Corpus) Petition No. 37/2022
Petitioner – Avadesh Kumar Purohit
Respondent - State Of Rajasthan & Ors
Judge: Justices Pankaj Bhandari and Birendra Kumar
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