Manoj Misra, j. - (1.) Heard learned counsel for the petitioners; the learned A.G.A. for the respondents 1 to 4; and have perused the record.
(2.) By this petition, though it is titled as a habeas corpus petition, the order passed by the Additional Session Judge, Court No. 1, Jalaun at Orai dated 16.05.2019 has been challenged.
(3.) By the order impugned dated 16.05.2019, the learned Judge upon finding that the date of birth of the corpus in her educational certificate was recorded as 12.03.2002 and she was a child victim, directed her to be placed before the Child Welfare Committee for appropriate orders. It appears that thereafter the Child Welfare Committee has directed that the victim be placed in a Protection Home. However, the order of the Child Welfare Committee has not been brought on record.;