Rajasthan High Court - Jodhpur
Kalu vs State Of Rajasthan on 5 December, 2020
Bench: Sandeep Mehta, Devendra Kachhawaha
1
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
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D.B. Habeas Corpus Petition No. 153/2020. Kalu Petitioner Versus State of Rajasthan & Ors.
----Respondent For Petitioner(s) : None present. For Respondent(s) : Mr. Farzand Ali, GA-cum-AAG with Mr. Abhishek Purohit.
Mr. B.R. Bishnoi, AGC.
Mr. Kailash Singh, SI, Rajsamand. Ms. Uma, MHC, No. 172, Rajsamand.
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order 05/12/2020 The corpus Mst. "T" has been produced before us by Shri Kailash Singh, SI, Rajsamand and Ms. Uma, MHC, No. 172, Rajsamand. As per the school record, her date of birth is 01.05.2008 and thus, she is a minor as on date.
We conferred with her 'in camera' and in the presence of her parents. The girl is utterly confused and seems to be totally immature and is not able to take a correct decision regarding her future course of action.
In order to provide suitable counselling and cooling off period to the corpus, we hereby direct that the corpus shall be taken to and lodged at the Balika Gruh, Udaipur. The (Downloaded on 05/12/2020 at 08:47:51 PM) 2 Full Time Secretary, District Legal Services Authority, Udaipur/any other Officer deputed by her shall provide proper counselling to the corpus in the Balika Gruh, Udaipur. No one other than the mother shall be allowed to meet the corpus.
She shall be brought back to this Court on the next date of hearing.
List the matter on 15.12.2020. (DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J Spl Suplmentary-Mohan (Downloaded on 05/12/2020 at 08:47:51 PM) Powered by TCPDF (www.tcpdf.org)