Bhola Singh Son Of Shri Dhan Singh vs The State Of Rajasthan
2021 Latest Caselaw 3954 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR
            D.B. Habeas Corpus Petition No. 233/2021

Bhola Singh S/o Shri Dhan Singh aged about 45 years, R/o near
Isrda Railway Station, Tehsil Chouth Ka Barvada, District Sawai
Madhopur, (Raj.)
                                                  ----Petitioner

                                   Versus

1.     The State of Rajasthan through Secretary, home
       department, government of Rajasthan, Secretariat,
       Jaipur.
2.     The Superintendent of Police, Sawai Madhopur
3.     Station House Officer, Police Station Chouth ka Barvara,
       district Sawai Madhopur.
                                                ----Respondents

4. Mukesh Jat son of unknown, R/o Kadel, District Ajmer.

Accused/Respondent

For Petitioner(s) : Mr. N.K. Tiwari For Respondent(s) : Ms. Rekha Madnani, AGA Mr. Karan Singh Rathore, SHO, PS Chouth Ka Barvara.

Mr. Bhole Singh, HC, Chouth Ka Barvara.

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

Judgment

18/08/2021

The corpus Mst. 'D' has been produced in the Court today by

Shri Karan Singh Rathore, SHO and Shri Bhole Singh, HC, Police

Station Chouth Ka Barvara.

Learned Public Prosecutor has placed on record a copy of the

order dated 22.08.2021, passed by the Child Welfare Committee,

Sawai Madhopur. By virtue thereof, the custody of corpus has

been given to her parents.

(2 of 2) [HC-233/2021]

In this view of the matter, we hereby affirm the decision of

the Child Welfare Committee, Sawai Madhopur and direct that the

corpus shall remain in custody of the petitioner being her father.

The habeas corpus petition is disposed of. Rule is discharged.

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

Anil/Devesh/S-1

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