Suvarna W/O. Rajendra Jadhav And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 10630 Bom

                                    1              CRIWP 219.2021.odt

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

             43 CRIMINAL WRIT PETITION NO.219 OF 2021

     1.      Suvarna w/o Rajendra Jadhav,
             age 39 yrs, Occ. Service.

     2.      Rajendra s/o Chandrabhan Jadhav,
             age 50 yrs, Occ. Service,
             R/o Pawarwadi, Chalisgaon,
             Tq. Chalisgaon, District Jalgaon. ..Petitioners..

             VERSUS

     1.      The State of Maharashtra,
             Through Secretary, Home Department,
             Mantralaya, Mumbai.

     2.      The Superintendent of Police,
             Jalgaon, Tq. & District Jalgaon.

     3.  The Police Inspector,
         Police Station Chalisgoan,
         Tq. Chalisgaon, District Aurangabad.
                                           ...Respondents...
                               ...
        Advocate for Petitioners : Mr. Tiwari Arivind K.
           APP for Respondents : Mr. S P Deshmukh
                               ...
     CORAM : V.K. JADHAV & SHRIKANT D. KULKARNI, JJ.

Dated: August 09, 2021 ...

JUDGMENT :- (Per V K Jadhav, J.)

1. Rule. Rule made returnable forthwith. Heard

finally with consent of parties, at admission stage.

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2 CRIWP 219.2021.odt

2. Missing son of the petitioners namely Lokesh

Rajendra Jadhav was produced before us on 6.8.2021.

He is already in the custody of the petitioners/parents.

His statement was not found recorded under the pretext

that he was not feeling well. Accordingly, we have

directed to record the statement of said missing boy

Lokesh Rajendra Jadhav and produce him before us.

Accordingly, missing boy Lokesh Rajendra Jadhav is

now produced before us. Meantime, his statement was

also recorded by the PSI Local Crime branch, Jalgaon. It

appears that, missing boy was taken in a jeep by one

Ananda Pawar, however, thereafter missing Lokesh

Rajendra Jadhav on his own wondered here and there at

various places and even worked in the field of one

Chainsingh Yadav situated at Mandleshwar for two

months, and, thereafter went to village Badvani and

worked in the village of one Ramesh Batya for a period

of five months.

3. The missing boy Lokesh Rajendra Jadhav is 17

years of age. He is now in the custody of his parents.

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3 CRIWP 219.2021.odt

The concerned police station is at liberty to take action

against said Ananda Pawar, if so desired. However, the

purpose of filing this habeus corpus is served. In view

of the same, the missing Lokesh Rajendra Jadhav is

since given in the custody of his parents, this habeus

corpus petition is accordingly disposed off. Rule is made

absolute in above terms and criminal writ petition is

accordingly disposed off.

( SHRIKANT D. KULKARNI, J. ) ( V.K. JADHAV, J. ) ...

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