- (1.) THIS petition was filed by the petitioner, who is the father, whose daughter, student of B.Com 1st Year, had gone to College on 18.02.2012, but did not return. He has stated that she gave a telephone call stating that she will return in next morning, but she did not return. As such on 18.02.2012 a Missing Person Report No.3 of 2012 was lodged by the petitioner at Police Station, Harmada, Jaipur for tracing his daughter.
(2.) WHEN the daughter of the petitioner did not return, the petitioner approached the Collector for issuing necessary directions. In the meanwhile, a letter was also received on 26.02.2012 said to have been signed by the daughter of the petitioner in which she has stated that she had entered into marriage with one Narendra on 18.02.2012 at Arya Samaj Temple, Vidhyadhar Nagar, Jaipur and that they are residing in Mahaveer Nagar-III, Kota. Despite the complaint having been made before the Collector and the Commissioner of Police when nothing was done to the satisfaction of the petitioner, the petitioner approached this Court by means of this habeas corpus petition. Notices were issued to the respondents. Today, S.H.O. Mr. Anoop Singh, along with S.I. Mr. Dilip Kumar and Lady Constable Ms. Kamala, belt No.8018 have appeared before this Court. The daughter of the petitioner has also been produced before this Court. The petitioner and his wife are also present in person before the Court. We have heard the learned counsel for the parties and perused the record.
(3.) AS per the School record, the date-of-birth of the daughter of petitioner is 6th July, 1992 and accordingly on 18.02.2012 the daughter of the petitioner is more than 18-years of age. She has stated before this Court that she wishes to accompany Narendra and reside with him after she has entered into marriage with Narendra at the Arya Samaj Temple, Vidhyadhar Nagar, Jaipur on 18.02.2012. A Certificate to this effect issued by the Arya Samaj Temple has also been submitted as Annexure R/1, along with the reply submitted by the respondents. Narendra son of Shri Subhash Meena is also present in person, his aunt [bhua] namely; Smt. Vinod Devi wife of Shri Sanwarmal Meena is also present in person. She has stated that she has brought up Narendra as her own son, as she had brought him from his brother's house, as at that time she had no children of her own. Thereafter, she has been blessed with children. She has assured the Court that she will take good care of the daughter of the petitioner as her own daughter and/or daughter-in-law. The husband of Smt. Vinod Devi is an employee in the Mining Department, Ramganjmandi District Kota and she has stated that she will take the daughter of the petitioner to Ramganjmandi where they are residing and take care of the daughter of the petitioner. On her own Smt. Vinod Devi has volunteered and stated that by way of security to reassure the petitioner and his wife, she would make a Fixed Deposit in a sum of Rs.50,000/- [Rupees Fifty Thousand Only] in the name of the daughter of the petitioner. We have considered the aforesaid submissions. ;