Arvind Raghuvanshi vs The State Of Madhya Pradesh
2021 Latest Caselaw 2644 MP

                                                                                   1                                WA-540-2021
                                                          The High Court Of Madhya Pradesh
                                                                      WA-540-2021
                                                          (ARVIND RAGHUVANSHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                              Jabalpur, Dated : 23-06-2021
                                                        Heard through Video Conferencing.

                                                        Shri Arvind Kumar Tiwari, learned counsel for the appellant.
                                                        Shri   B.D.    Singh,   learned    Government     Advocate         for   the
                                              respondents/State.

This writ appeal is directed against the judgment of the learned Single

Judge dated 15.06.2021 passed in W.P. No.10380/2021, by which the writ petition filed by the petitioner praying for issuance of writ of habeas corpus has been declined.

The learned Single Judge was not persuaded to entertain the writ petition as habeas corpus petition in view of the statement of the complainant himself contained in his complaint filed before the Station House Officer, Police Station Bareli, District Raisen. In that complaint, the appellant/ writ petitioner has alleged that his wife suddenly disappeared from his house on 25.05.2021 with their son Naitik without any information and while leaving the

house she has taken away the household articles such as clothes and also the jewellery of appellant's mother. He stated that despite his efforts he could not trace out her.

On such facts, the learned Single Judge was justified in not entertaining the habeas corpus petition. The petitioner may avail any other remedy as may be open to him in law but not the writ of habeas corpus.

Accordingly, with the aforesaid observation, the writ appeal stands dismissed.

                                                        (MOHAMMAD RAFIQ)                           (VIJAY KUMAR SHUKLA)
                                                         CHIEF JUSTICE                                        JUDGE


                                              Priya.P
Signature Not Verified
  SAN

Digitally signed by priyanka pithawe mishra Date: 2021.06.24 15:29:02 IST