Rajasthan High Court - Jodhpur
Ravi Kumar Jajot vs State Of Raj. & Ors on 5 March, 2010
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:JUDGMENT:
D.B. CIVIL HABEAS CORPUS PETITION NO.1930/2010 (Ravi Kumar Vs. State & Ors.) Date of Judgment : 05.03.2010 PRESENT HON'BLE MR. JUSTICE A.M. KAPADIA HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Pankaj Sharma, for the petitioner. Mr. B.K. Mehar, Govt. Counsel.
In pursuance of the order passed by this Court on 24.2.2010, learned Govt. Counsel has produced the corpus - Soniya in person before us.
We have ascertained the desire of corpus - Soniya. It is stated by her that she is 24 years of age and already married with the petitioner and wants to go with her husband. The father of corpus - Soniya, present in person, is also not disputing that the corpus - Soniya is major. We have recorded the statement of corpus - Soniya in which she has stated that she is major and married with the petitioner. Therefore, after ascertaining her desire, we are of the opinion that corpus is major and she is free to go as per her desire. 2
In this view of the matter, this habeas corpus petition is allowed. The corpus is desirous to go with her husband, therefore, corpus is free to go with her husband - Ravi Kumar Jajot and Mr. Hiralal Meena, Sub-Inspector, who has produced corpus before us is directed to provide proper security to corpus till she reaches her matrimonial home. (GOPAL KRISHAN VYAS), J (A.M. KAPADIA), J arun