AJAY RASTOGI,J.K.RANKA, JJ. - (1.) INSTANT Habeas Corpus Petition has been filed by father of the alleged detnue (Deepika), who, as per date of birth recorded in her school records is 06/09/1995, has indisputably attained the age of majority and certainly take decision of her own obviously with free will without any duress.
(2.) IT has been alleged in the petition that the detenue is missing since 13/06/2014 and illegally abducted by respondent No. 7 -Shahid Mansoori S/o. Deen Mohammed, resident of Mahuwa, District Dausa but initially MPR No. 13/2014 was registered at Police Station -Sodala, Jaipur City (South) on 18/06/2014 and when no efforts were made to recover the detenue, the petitioner was compelled to file instant petition.
(3.) AFTER taking note of the submission made and as alleged in the petition, notices were issued to respondents No. 1 to 6 and it was made clear that if the detenue is recovered in the meanwhile, her statement u/s. 164 Cr.P.C. be recorded before the ld. Magistrate and the statement so recorded be placed before the Court for perusal and at the same time, liberty was granted to the Investigating Officer to take further action thereafter in accordance with law. When the matter came up before the Court on 19/09/2014, order passed by the ld. Single Judge of this Court in SB Cr. Writ Petition No. 127/2014 filed at the instance of the detenue -Deepika, was placed for perusal and the fact is that she herself filed criminal writ petition u/Art. 226 and 227 of the Constitution seeking protection for herself and her alleged husband -Shahid @ Sonu as they are apprehending danger to their life and liberty at the hands of those who are opposed to their marriage solemnized on 18/06/2014.;