Rajasthan High Court - Jodhpur
Brhmalal Jat vs State Of Rajasthan on 10 August, 2020
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Habeas Corpus Petition No. 103/2020
Brhmalal Jat
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondent
For Petitioner(s) : Mr. Neeraj Kumar Gurjar
For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA with
Mr. Abhishek Purohit
Mr. Gopal Lal, ASI
Mr. Om Prakash HC, No.1263
Mr. Mahendra Kumar, HC No.2172
Mr. Parwati FC, No.2282 PS Pander
Bhilwara
HON'BLE MR. JUSTICE SANDEEP MEHTA
HON'BLE MS. JUSTICE KUMARI PRABHA SHARMA Order 10/08/2020 The corpus Mst. 'B' has been produced before us by Shri Gopal Lal, ASI and Ms. Parwati, FC, PS Pander, Bhilwara. We conferred with her. Though, on physical appearance, she appears to be a mature girl but as per the documents viz. the birth certificate and the inoculation register, the date of birth of the corpus is 06.06.2003. On the contrary, her date of birth as recorded in the School Register is 06.07.2002. Thus, there is a contradiction in the documents regarding the date of birth of the corpus.
We therefore, direct the Child Welfare Committee, Bhilwara to resolve the issue by taking requisite evidence and reach to a conclusion regarding the correct date of birth of the corpus in (Downloaded on 10/08/2020 at 09:00:39 PM) (2 of 2) [HC-103/2020] accordance with the Juvenile Justice (Care and Protection of Children) Act, 2015 within next ten days. In the meantime, the corpus shall be taken to and lodged at the Sakhi Centre, Bhilwara where she shall be provided appropriate counselling. She shall be brought back to this Court on the next date of hearing. The mother of the corpus shall be allowed to meet her at the Sakhi Centre, Bhilwara.
List on 24.08.2020.
(KUMARI PRABHA SHARMA),J (SANDEEP MEHTA),J 30-Sudhir Asopa/-
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