Sukha Lal vs The State Of Rajasthan
2021 Latest Caselaw 9739 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 132/2021

Sukha Lal S/o Shri Rupaji, Aged About 50 Years, By Caste Meena, Resident Of Village- Padra-Mod, Parwa, Tehsil-Segwara, District- Dungarpur (Rajasthan).

----Petitioner Versus

1. The State Of Rajasthan, Through Principal Secretary-

Home, Government Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Station-Sagwara, District-

Dungarpur (Rajasthan).

3. Station House Officer, Police Station-Sagwara, District-

Dungarpur (Rajasthan).

4. Subhash S/o Shri Bhagwati Lal Roat, By Caste-Rot Meena, Resident Of Village- Kishanpura, P.s.-Sagwara, District- Dungarpur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Shambhoo Singh (through VC) For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G with Mr. Abhishek Purohit

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

07/06/2021

Shri Farzand Ali, AAG has submitted a factual report which

indicates that the corpus was traced out on 03.06.2021, who

refused to go with her parents on which, she was presented before

the Child Welfare Committee, Dungarpur and under the order of

competent Committee, she has been lodged at Muskan Sewa

Sansthan, Dungarpur. In these circumstances, if the petitioner

desires custody of his minor daughter, he would have to approach

(2 of 2) [HC-132/2021]

the CWC concerned. Thus, leaving the petitioner at liberty to take

recourse of the suitable legal remedy for ventilating his

grievances, the instant habeas corpus petition is disposed of. Rule

is discharged.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

6-Sudhir Asopa/-

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