Govind Singh Son Of Shri Bhagwan ... vs State Of Rajasthan
2021 Latest Caselaw 3775 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 256/2021

Govind Singh S/o Shri Bhagwan Singh Rawat, aged about 25
years, R/o of Kanpura, Sarel Ki Badiya, Tehsil Vijay Nagar,
District Ajmer, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State of Rajasthan through Secretary, Department of
       Home Secretariat, Jaipur.
2.     The Superintendent Of Police, Ajmer (Rajasthan).
3.     S.H.O. Masooda, District Ajmer.
4.     Additional   Director        General        of    Police   Anti   Human
       Trafficking Unit Jaipur.
5.     Ladu Singh son of not known, R/o Village Pokariya Ki
       Badiya Kirap, Masooda, District Ajmer, Rajasthan.
6.     Madan Singh Son of not known.
7.     Mahendra Singh Son of not known.
8.     Kan Singh Son of not known.
       (Respondent No.6 to 8 are Residents Kanpura, Sarel Ki

Badiya, Tehsil Vijay Nagar, District Ajmer, Rajasthan.)

----Respondents

For Petitioner(s) : Mr. Pankaj Sharma (through VC) For Respondent(s) : Ms. Alka Bhatnagar, AGA

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment

16/08/2021

The instant habeas corpus petition has been preferred by the

petitioner Govind Singh seeking a direction for production of

alleged detenue Smt. Kanta in this Court.

(2 of 2) [HC-256/2021]

We have heard and considered the submissions advanced by

the petitioner's counsel and have gone through the material

placed on record. Ex-facie, it is apparent, that Smt. Kanta is

legally wedded wife of one Shri Trilok Singh son of Shri Prabhu

Singh. The petitioner claims that Smt. Kanta is being maltreated

in the matrimonial home and that she developed a love affair with

him. It is also alleged that Smt. Kanta is wrongfully confined at

either Ajmer or Masooda.

Be that as it may. We are of the firm opinion that there is

nothing on record to satisfy the Court that Smt. Kanta is

wrongfully confined or that her life and limb are at danger. In

addition thereto, the petitioner has no locust standi whatsoever to

seek production of Smt. Kanta in these proceedings because she is

legally wedded wife to Shri Trilok Singh son of Shri Prabhu Singh.

In this background, we find no merit in this habeas corpus

petition, which is dismissed as such. Rule is discharged.

(RAMESHWAR VYAS),J (SANDEEP MEHTA),J

61/-Devesh/-

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