Madan Lal vs State Of Rajasthan
2021 Latest Caselaw 10915 Raj

(1 of 2) [HC-163/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 163/2020

Madan Lal S/o Shri Himmata Ram, B/c Jat, Aged about 42 years, R/o Firojapura, Tehsil Jayal, District Nagaur (Raj.)

----Petitioner Versus

1.State Of Rajasthan through the Secretary, Department of Home Affairs, Govt. of Rajasthan, Jaipur.

2. The Divisional Commissioner, Ajmer, Camp Nagaur (Raj.)

3. The Inspector General of Police, Ajmer Range, Ajmer (Raj.)

4. The Station House Officer, Police Station Khatu Badi, District Nagaur (Raj.)

5. Naresh S/o Shri Prahlad Ram, R/o Kathoti, Tehsil Jayal, District Nagaur (Raj.)

6. Gajendra Singh S/o not known, R/o village and Tehsil not known, District Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Varda Ram Choudhary, Adv. For Respondent(s) : Mr. Farzand Ali, GA cum AAG assisted by Mr. Abhishek Purohit, Adv.

Mr. Rajkumar, SHO, PS Khatu Badi, Nagaur Ms. Sharda, MFC, PS Khatu Badi, Nagaur

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

15/07/2021

The Corpus has been produced before us by Shri Rajkumar,

SHO, PS Khatu Badi. Her date of birth is 04.07.2003 and she has

married respondent No.5 Naresh on 05.07.2021 after attaining the

age of majority. She states with full confidence and composure

that she has established voluntary relationship with Naresh and

has not been confined by anyone right from the time of her

alleged disappearance from the house of her father, the petitioner

herein.

(2 of 2) [HC-163/2020]

We are of the view that the corpus being a major girl is

competent to take rational decision regarding her future course of

action and she is not under any illegal detention, we set her at

liberty. She is free to proceed as per her desire. The corpus shall

be safely escorted to the place of her desire.

The Habeas Corpus petition is disposed of. The rule is

discharged.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J

C-1 MS / Prashant Jha.

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