Kajod S/O Sh. Bhanwar Lal vs State Of Rajasthan
2021 Latest Caselaw 3883 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               D.B. Habeas Corpus Petition No. 209/2021

Kajod S/o Sh. Bhanwar Lal, Aged About 42 Years, R/o Village
Bapui, Police Station Bonli District Sawaimadhopur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Secretary, Department Of
        Home, Government Of Rajasthan, Govt. Secretariat,
        Jaipur (Raj.)
2.      Superintendent Of Police, Sawaimadhopur (Raj.)
3.      Station House Officer, Ps Bonli, District Sawaimadhopur
4.      That Additional Director General Of Police, Anti Human
        Trafficking Unit, Jaipur.
5.      Pyar Singh S/o Sh. Bhoriya Gurjar, R/o Village Gugdod,
        District Sawaimadhopur.
6.      Roop Singh S/o Sh. Ramdhan, R/o Village Churada,
        District Sawaimadhopur
                                                                 ----Respondents

For Petitioner(s) : Mr. Asghar Khan For Respondent(s) : Ms. Rekha Madnani, AGA Mr. Shrikishan, SHO, PS Bonli, District Sawaimadhopur

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

Judgment

18/08/2021

Ms. Rekha Madnani, learned AGA, points out that the corpus

Mst. 'N' being the petitioner's minor daughter has been traced out

and she has been handed over into the guardianship of the

petitioner.

(2 of 2) [HC-209/2021]

In this view of the matter, nothing survives for the

consideration of this Court in this habeas corpus petition which is

disposed of as having rendered infructuous. Rule is discharged.

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

15/-Devesh/-

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