Naveen Sharma vs State Of Rajasthan
2021 Latest Caselaw 19306 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 303/2021

Naveen Sharma S/o Shri Vasudev Sharma, Aged About 40 Years, By Caste Brahmin, Resident Of 1724, Near Nathkunj Ashram, Opposite Jodala Power House, Sikar Road, Harmara, Jaipur, Tehsil And District Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Inspector General Of Police, Jodhpur Range, Jodhpur (Raj.).

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

3. The Station House Officer, Phalodi, Tehsil Phalodi, District Jodhpur.

4. Smt. Sushila Tiwari W/o Late Shri Jagdish Narayan Tiwari, Aged About 67 Years, By Caste Brahmin, Resident Of Ward No. 24, Indira Colony, Nagour Road, Phalodi, District Jodhpur Raj.

5. Jitendra Tiwari S/o Late Shri Jagdish Narayan Tiwari, Aged About 51 Years, By Caste Brahmin, Resident Of Ward No. 24, Indira Colony, Nagour Road, Phalodi, District Jodhpur Raj.

6. Usha Tiwari W/o Shri Govind Sahay Sharma D/o Late Shri Jagdish Narayan Tiwari, Aged About 46 Years, By Caste Brahmin, Resident Of Ward No. 24, Indira Colony, Nagour Road, Phalodi, District Jodhpur Raj.

7. Rekha Tiwari W/o Nityanad Sharma D/o Late Shri Jagdish Narayan Tiwari, Aged About 42 Years, By Caste Brahmin, Resident Of Ward No. 24, Indira Colony, Nagour Road, Phalodi, District Jodhpur Raj.

----Respondents

For Petitioner(s) : Mr. Ranjeet Joshi Mr. Abhijeet Joshi For Respondent(s) : Mr. Anil Joshi, AAG-cum-GA (Incharge) For Respondent Nos. : Mr. DLR Vyas 4 to 7

(2 of 2) [HC-303/2021]

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

Judgment / Order

17/12/2021

The matter is regarding the custody of a minor girl.

This petition has been filed by the father of the minor girl,

who at present is residing with her maternal aunt Smt. Usha

Tiwari and her family in Phalodi.

Having interacted with the petitioner, Smt. Usha Tiwari and

her minor daughter Mst. 'V', we propose that Smt. Usha Tiwari,

her minor daughter and minor daughter of the petitioner shall live

at Jaipur in the house of the petitioner for fifteen days. Smt. Usha

Tiwari seeks time to consult with her husband and other family

members about the said proposal.

In view of the above, we deem it appropriate to list this

petition on 04.01.2022. Till then, custody of the minor daughter of

the petitioner will remain with Smt. Usha Tiwari and her family.

However, the petitioner and his parents are free to go and meet

the minor daughter of the petitioner at Phalodi and they are also

free to live with her.

List on 04.01.2022. On that date, the minor daughter of the

petitioner be produced before this Court.

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

SURABHII/102-

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