Dheeraj Jain vs The State Of Madhya Pradesh
2026 Latest Caselaw 1862 MP

Madhya Pradesh High Court

Dheeraj Jain vs The State Of Madhya Pradesh on 21 February, 2026

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

         NEUTRAL CITATION NO. 2026:MPHC-IND:5332




                                                            1                              WP-6947-2026
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
                                                         &
                                    HON'BLE SHRI JUSTICE PAVAN KUMAR DWIVEDI
                                              ON THE 21st OF FEBRUARY, 2026
                                               WRIT PETITION No. 6947 of 2026
                                                  DHEERAJ JAIN
                                                     Versus
                                    THE STATE OF MADHYA PRADESH AND OTHERS
                         Appearance:
                                 Shri Arvind Kumar Sharma - Advocate for the petitioner.
                                 None for the State despite intimation.

                                                                ORDER

Per: Justice Subodh Abhyankar

1] The Corpus is produced before this Court by Shri Pradeep Singh Rajput, Sub Inspector, police station-Makdone, District-Ujjain, and it is submitted that the Corpus was kept in the police station only for his own protection as a married girl in the Village-Samanera had allegedly eloped with the son of the Corpus, who is the petitioner herein, and who was also not

traceable, and there was unrest in the villagers, as both of the parties belong to different community, thus, looking to the conduct the petitioner himself and also of his father the Corpus herein, hence the Corpus was brough to the police station for his own safety. The Sub Inspector has also shown the missing person report of the girl, as also the statements of the family members of the girl in which the allegations have been made against the

NEUTRAL CITATION NO. 2026:MPHC-IND:5332

2 WP-6947-2026 petitioner himself, but admittedly, the FIR has not been lodged.

2] On due consideration, this Court is of the considered opinion that, although the police ought not to have adopted such procedure to secure the presence of the petitioner in the police station, however, considering the fact that there was unrest in the family members of the girl also, we are inclined to close this matter at this stage only, as the Corpus has been brought to this Court, who is also free to leave on his own from this Court.

3] As parting note, we also expressed our displeasure towards the conduct of the State, as despite intimation no one has appeared on behalf of the Office of the Advocate General.

3] In view of the aforesaid, the petition stands disposed of.

                            (SUBODH ABHYANKAR)                              (PAVAN KUMAR DWIVEDI)
                                   JUDGE                                            JUDGE
                         moni