Munni W/O Shri Bihari Lal vs State Of Rajasthan
2022 Latest Caselaw 6228 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Habeas Corpus Petition No. 79/2022

Munni W/o Shri Bihari Lal, Aged About 65 Years, R/o Ward No. 2,
Gudha Gaurji, District Jhunjhunu, Rajasthan.
                                                                    ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through Director General Of Police,
        Jaipur.
2.      Superintendent Of Police, Jhunjhunu.
3.      Station     House       Officer,   Police     Station     Gudha,    Distt.
        Jhunjhunu.
4.      The Additional Director General Of Police, Anti Human
        Trafficking Unit, Jaipur (Rajasthan)
5.      Rajkumar S/o Pawan Kumar, R/o Bheru Colony, Todi,
        Gudha Gaurji, Tehsil Udaipurwati, District Jhunjhunu.
                                                                 ----Respondents

For Petitioner(s) : Mr. Intjar Ali For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A. with Mr. Banshidhar, SI, P.S. Gudha Godji, Distt. Jhunjhunu Ms. Saroj, MFC 380 Distt. Jhunjhunu

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

16/09/2022

1. Corpus has been produced before this Court.

2. We have interacted with the corpus.

3. As per the school record, date of birth of corpus is

06.12.2005. Corpus is a minor girl who has issues going with the

petitioner.

4. Since the corpus is a minor girl and she does not wish to go

with the petitioner-mother, we, therefore, deem it proper to direct

(2 of 2) [HC-79/2022]

the Investigating Officer to deposit the corpus with the Balika

Grah, Gandhi Nagar, Jaipur, from where she has been produced

today in the Court.

5. Balika Grah, Gandhi Nagar, Jaipur is also directed not to

permit anyone to meet the corpus except parents and

brother/sister of the corpus.

6. The corpus should be retained in the Balika Grah, Gandhi

Nagar, Jaipur till she attains majority on 06.12.2023.

7. However, if during the intervening period, the corpus wishes

to go with the parents, she may be sent with the parents after

necessary verification.

8. Accordingly, the present Habeas Corpus Petition is disposed

of.

9. Copy of this order be provided to the Assistant Government

Advocate for due compliance. Copy of this order be also sent to

the Superintendent of Balika Grah, Gandhi Nagar, Jaipur.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /3

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