Karniwati vs State Of Rajasthan
2023 Latest Caselaw 212 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 352/2022

Karniwati W/o Omprakash, Aged About 35 Years, R/o Shivbadi, Near Gogamedi, District Bikaner, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Additional Chief Secretary Of Home Department, Government Of Rajasthan, Jaipur.

2. Superintendent Of Police, Bikaner.

3. S.h.o., P.s. Jai Narayan Vyas Colony, District Bikaner.

4. Navdeep Singh @ Deepa S/o Jaitchand, By Caste Chaniyar, Resident Of Village Malupur, Tehsil Abore, District Fazilka Punjab.

----Respondents

For Petitioner(s) : Mr. B.S. Rathore

For Respondent(s) : Mr. M.A. Siddiqui, GA-cum-AAG with Mr. A.R. Malkani

Mr. Mahaveer Prasad, CI/SHO, PS Jai Narayan Vyas Colony, Bikaner Ms. Archana, LFC 2069 Mr. Bhani Ram, ASI (IO), PS Jai Narayan Vyas Colony, Bikaner, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

06/01/2023

Pursuant to the directions of this Court, the Investigating

Officer has produced the school record of the Star Track

Primary School, situated in Khaturia Colony, Bikaner. The

record contains admission register, wherein the date of birth

(2 of 2) [HC-352/2022]

of the corpus is mentioned as 5.7.2008. Copy of the original

admission form is also produced along with the record,

wherein the date of birth of the corpus is also recorded as

5.7.2008.

Mr. M.A. Siddiqui, learned AAG has produced the corpus

before this Court through police. We have ascertained wish of

the corpus and she has specifically stated that at present, she

is residing with her parents and wants to go with them only.

The corpus has also stated that her mother is also present in

the Court and she came here with her only.

Having regard to the overall facts and circumstances of

the case, since the corpus is ready to go with the petitioner,

who is her mother and wants to reside with her on her own

free will, no further order is required to be passed in this

Habeas Corpus Petition.

Accordingly, this Habeas Corpus Petition is disposed of.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J

27-msrathore/-

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