Ankit Kumar Gupta Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2402 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 117/2021

Ankit Kumar Gupta Son Of Shri Kailash Prasad Gupta, Aged
About    32     Years,      R/o     Ramgarh          Pachwara,          District   Dausa
Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.      State     Of        Rajasthan,           Through             Secretary     Home
        Department, Govt. Secretariat, Jaipur, Raj.
2.      Additional Director General Of Police, Anti Human Traffic
        Unit Rajasthan Jaipur.
3.      The Inspector General Of Police, Jaipur Range, Jaipur.
4.      The Superintendent Of Police, Dausa Rajasthan.
5.      Station House Officer, Police Station Ramgarh Pachwara,
        District Dausa Rajasthan.
6.      Kalyan Sahay Sharma Son Of Harshay Sharma, R/o
        Ramgarh Pachwara, District Dausa Rajasthan.
                                                                       ----Respondents

For Petitioner(s) : Mr. Ashish Nagarwal through VC For Respondent(s) : Mr. Umesh Dixit through VC For State : Mr. Mangal Singh Saini, PP Investigating Officer : Mr. Shankar Lal RPS, CO, Lalsot Mr. Subhash Chand, S.I., S.H.O. P.S. Ramgarh Pachwara with Mr. Kalyan Sahay Ms. Megha Sharma

HON'BLE MR. JUSTICE PANKAJ BHANDARI (V.J.) HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA (V.J.)

Judgment / Order

10/06/2021

1. Corpus is present in the Court and is produced by Mr.

Shankar Lal RPS, CO, Lalsot and Mr. Subhash Chand, S.I., S.H.O.

P.S. Ramgarh, Pachwara, Mr. Kalyan Sahay and Ms. Megha Sharma

before the Court.

(2 of 2) [HC-117/2021]

2. Will of corpus was asked as to whether she wants to go with

the petitioner, to which the corpus refused to go with the

petitioner and stated before the Court that she wants to stay with

her parents and petitioner forcefully entered into marriage with

her.

3. We have considered the contentions.

4. In view of the fact that corpus does not want to go with the

petitioner and that she is not in illegal confinement, the Habeas

Corpus Petition is dismissed.

(CHANDRA KUMAR SONGARA (PANKAJ BHANDARI (V.J.)),J (V.J.)),J

ARTI SHARMA /8

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