This habeas corpus petition has been filed by the petitioner alleging that his minor sister has been abducted by some unknown persons and in relation to that he has lodged the FIR No.2/2023 at
Police Station Charbhuja, District Rajasamand on 03.01.2023 but the police have failed to trace out his minor sister.
Pursuant to the direction given by this Court, learned AAG-cum-GA has produced the corpus through police.
We have interacted with the corpus and she has stated that she went to Haridwar at her own and nobody abducted her. It is further stated by her that the police brought her from Haridwar. She has expressed her desire to go with the petitioner.
The petitioner, present in person, has also submitted that he is ready to take the custody of the corpus.
It is reported that the parents of the corpus has died long back and before missing she was residing with her aunty in village Jhilwada, District Rajsamand.
As per the school record, collected by the police, the date of birth of the corpus is 01.09.2007 and as such, till date she is minor.
As the parents of the corpus has already passed away and only her elder brother is in the family and she is also desirous to go with him, we deem it appropriate to dispose of this habeas corpus petition with a direction to the police to handover the custody of the corpus to the petitioner.
Ordered accordingly.
