Rajasthan High Court - Jaipur
Jagdish Prasad Prajapat vs State (Home Department)Ors on 11 April, 2012
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER D.B.Civil Habeas Corpus Petition No.56/2012. Jagdish Prasad Prajapat. VERSUS The State of Rajasthan and Others. 11.04.2012 HON'BLE MR.JUSTICE DALIP SINGH HON'BLE MR.JUSTICE S.S.KOTHARI Mr.Om Prakash Choudhary, for the petitioner.
Mr.Rajendra Yadav, Government Advocate for State.
***** On the request of the learned counsel for the State, the case was ordered to be listed today itself as the detenue has been recovered in the present case.
Jagdish Prasad, the petitioner and his wife Smt.Kamla are present in the court. The detenue Kavita has been produced before the court today. She is reported to be a minor being less than 18 years of age. She has expressed her desire to accompany her parents.
Since the detenue has been produced in the court, no further directions are required to be issued in this case. A.S.I. Shri Chandrapal Singh Police Station Bandikui accompanied by lady Constable Smt.Deepti Sharma (Belt No.348) have produced the detenue before the court.
The A.S.I. Shri Chandrapal Singh submits that the detenue is required to be produced before the learned Magistrate for recording her statement under Section 164 Cr.P.C. It is accordingly directed that the detenue Kumari Kavita be released according to her wishes and her custody be handed over to her parents. It is also directed that the Police shall try to provide adequate security to the parents of the detenue and proceed with the investigation of the case in accordance with law.
This petition accordingly stands disposed of.
(S.S.KOTHARI),J. (DALIP SINGH),J. All corrections made in judgment/order have been incorporated in the judgment/order being emailed. Solanki DS, P.A.