Narendra Kumar Vairagi vs The State Of Rajasthan
2021 Latest Caselaw 12488 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 184/2020

Narendra Kumar Vairagi S/o Shri Rameshwar Das Vairagi, Aged About 40 Years, Resident Of Sahnawa, Chittorgarh.

----Petitioner Versus

1. The State Of Rajasthan, through The Secretary, Ministry Of Home Affairs, Rajasthan, Jaipur.

2. The Superintendent Of Police, Chittorgarh.

3. The SHO, Police Station, Sadar Chittorgarh, District Chittorgarh.

4. Pradeep Sharma @ Pintu S/o Shri Shankar Lal Sharma, Resident Of Danthal, Sadar Bhilwara, District Bhilwara.

----Respondents

For Petitioner(s) : Mr. Jaikishan Haniya. For Respondent(s) : Mr. Farzand Ali, GA-cum-AAG assisted by Mr. Abhishek Purohit.

Mr. Darshan Singh Rathore, CI, SHO Ms. Santosh, FC ] PS Sadar, Chittorgarh.

HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

10/08/2021

The corpus Ms. 'S' has been produced before us by Shri

Darshan Singh Rathore, CI and Ms. Santosh, FC.

We have conferred with the corpus in camera.

She has stated in unequivocal terms to have entered into

marriage with respondent No.4 herein. As per the secondary

examination mark-sheet, the date of birth of the corpus is

03.09.2005. However, as per the scholar register and birth

certificate available on the Police record, the date of birth of the

(2 of 2) [HC-184/2020]

corpus is 21.06.2003. Thus, there exists some discrepancy

regarding actual age of the corpus. However, learned counsel

appearing for the petitioner submits that since the corpus 'S' has

already entered into marriage with respondent No.4 and presently

she is pregnant, the petitioner may be permitted to withdraw the

petition.

Permission is granted.

The habeas corpus petition is dismissed as withdrawn.

(MANOJ KUMAR GARG),J (SANGEET LODHA),J

60-MS/Prashant/-

Powered by TCPDF (www.tcpdf.org)