Jassa Ram vs The State Of Rajasthan
2021 Latest Caselaw 18498 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 221/2021

Jassa Ram S/o Shri Mishri Lal, Aged About 38 Years, Resident Of Bera Mulewon Ka, Arat, Uchiyarda, Bilara, District Jodhpur.

----Petitioner

Versus

1. The State Of Rajasthan, Through Secretary, Department Of Home, Secretariat, Jaipur.

2. The Supdtt. Of Police (Rural), District Jodhpur.

3. Station House Officer, Police Station Bilara, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Amit Pareek For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA (Incharge) Mr. RK Bishnoi Mr. Nand Kishore, SI, P.S. Bilara, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Judgment / Order

06/12/2021

Pursuant to the directions given by this Court on 20.10.2021, the

corpus is produced before this Court today. We have interacted with her

in camera and she has specifically stated that she does not want to go

with her parents. The corpus has insisted that she may be allowed to

live either with Sunil S/o Annaram or with his mother. We are unable to

accept the request of the corpus.

In such circumstances, we direct the respondents to send the

corpus to Balika Grah, Jodhpur, where she is residing at present.

List this matter on 21.03.2022.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

Surabhii/22-

Powered by TCPDF (www.tcpdf.org)