Kanchan Devi vs State Of Rajasthan ...
2025 Latest Caselaw 10721 Raj

Rajasthan High Court - Jodhpur

Kanchan Devi vs State Of Rajasthan ... on 19 June, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:27553-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              D.B. Habeas Corpus Petition No. 121/2025

Kanchan      Devi   W/o        Vijay     Singh,       Aged          About     33   Years,
Sundhamata Mandir, Goriyapura, Udd, Police Station Barloot,
District Sirohi (Raj.)
                                                                            ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Home, Government Secretariat, Rajasthan, Jaipur.
2.       The Director General Of Police, Government Of Rajasthan,
         Police Headquarter, Rajasthan, Jaipur.
3.       The Superintendent Of Police, Sirohi.
4.       Station House Officer, Police Station Barloot, District
         Sirohi.
                                                                      ----Respondents


For Petitioner(s)             :    Mr. Jagatveer Singh Deora
                                   Ms. Kanchan Devi, petitioner in
                                   person
For Respondent(s)             :    Mr. Deepak Choudhary, GA cum AAG
                                   Mr. Kanaram, SI (IO)



               HON'BLE MR. JUSTICE FARJAND ALI

HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

Judgment

19/06/2025

1. The corpus has been traced and produced before this Court

by Sub-Inspector Kanaram P.S. Barloot, District Sirohi.

2. We have conferred with the corpus and she has expressed

her free will to accompany the petitioner, who is her mother

provided that the petitioner furnishes an undertaking that her

marriage shall not be solemnized before she attains the age of 18

years.

[2025:RJ-JD:27553-DB] (2 of 2) [HC-121/2025]

3. The petitioner Ms. Kanchan Devi is present in person before

this Court along with her counsel Mr. Jagatveer Singh Deora. They

are ready to furnish the undertaking as aforesaid, whereby the

petitioner abided herself from marrying the corpus until she

attains the age of 18 years, whereafter, her desire shall be

considered for marriage purposes. The undertaking so submitted

by the petitioner is hereby taken on record.

4. As on date, the Sub-Inspector is directed to handover

custody of the corpus to the petitioner and they shall be escorted

safely to their residence.

5. The present Habeus Corpus Petition is disposed of

accordingly. Rule is discharged.

(CHANDRA PRAKASH SHRIMALI),J (FARJAND ALI),J

18-JatinS/- MS Rathore/-

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