Yashwant Singh vs State Of Rajasthan
2021 Latest Caselaw 19305 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Habeas Corpus Petition No. 346/2021

Yashwant Singh S/o Shri Dilip Singh, Aged About 24 Years, Resident Of 572, Rav Ji Ka Hata, Rang Niwas, District- Udaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Home, Government Of Rajasthan, Jaipur.

2. Superintendent Of Police, Udaipur (Raj.).

3. Station House Officer (S.h.o.), Police Station, Suraj Pol, District- Udaipur.

4. Mahendra Singh Chundawat S/o Non Known, Resident Of 50-51, C Block Sector 9,hirenmagri, District- Udaipur.

5. Station House Officer (S.h.o.), Police Station, Hiren Magri, District- Udaipur.

----Respondents

For Petitioner(s) : Mr. Muktesh Maheshwari

For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG

Mr. Leeladhar Malviya, SI, SHO, PS Surajpole, Udaipur, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

17/12/2021

Mr. Anil Joshi, learned GA-cum-AAG has submitted

that the corpus has not been traced out because at

present she is with her father. Mr. Joshi has also informed

this Court that father of the corpus is a police Head

(2 of 2) [HC-346/2021]

Constable, however, he is under suspension since last

around three to four months.

Mr. Muktesh Maheshwari, learned counsel for the

petitioner has submitted that as a matter of fact, the

corpus was kidnapped by her father from the police

station though she resisted strongly. Mr. Maheshwari has

further submitted that the police is avoiding to trace out

the corpus as her father is a police personnel.

Mr. Joshi has assured this Court that the corpus will

be produced before this Court on the next date of hearing

through the police.

Taking into consideration the above facts and

circumstances of the case, let this petition be listed on

3.1.2022.

It is made clear that on the next date of hearing, if

the corpus is not produced before this Court by the

police, then, the Superintendent of Police, Udaipur shall

personally remain present before this Court positively.

(RAMESHWAR VYAS),J (VIJAY BISHNOI),J

96 - ms rathore

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