Dharampal Rankawat vs State Of Rajasthan
2021 Latest Caselaw 6524 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 26/2021

Dharampal Rankawat S/o Mohan Das, Aged About 27 Years, R/o 8/213 Panki Ki Tanki Ke Pass, Mukta Prasad Nagar, Bikaner.

----Petitioner Versus

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

2. The Police Commissioner, Jodhpur.

3. The Inspector General Of Police (Jodhpur Range), Jodhpur.

4. The Superintendent Of Police, Bikaner.

5. The Station House Officer, P.s Dantor, Bikaner.

6. Kundan Ram S/o Budhram, R/o 01, 66 R D, 415 Sm, Bikaner.

7. Maniram S/o Budhram, R/o 01, 66 R D, 415 Sm, Bikaner.

8. Dolatram S/o Budhram, R/o 01, 66 R D, 415 Sm, Bikaner.

9. Prabhu Ram S/o Budhram, R/o 01, 66 R D, 415 Sm, Bikaner.

10. Keshraram S/o Maniram, R/o 01, 66 R D, 415 Sm, Bikaner.

11. Bhiyaram S/o Ganpat Ram, R/o 01, 66 R D, 415 Sm, Bikaner.

12. Jagdish S/o Ganpat Ram, R/o 01, 66 R D, 415 Sm, Bikaner.

----Respondents

For Petitioner(s) : Mr. S.K. Verma For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA Mr. Abhishek Purohit Mr. Chandrabhan,SI SHO PS Dantore

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

Judgment

04/03/2021

The petitioner and the corpus Mst. 'B' are present in the

Court. On conferring with the corpus, she states that she is living

happily with her husband, the petitioner herein.

(2 of 2) [HC-26/2021]

Shri Farzand Ali, AAG states that inquiry regarding the

multiple ration-cards allegedly procured by the petitioner, has still

not been concluded. The inquiry regarding the multiple ration-

cards may continue as per law. However, the instant habeas

corpus petition has served its purpose and there is no need to

continue the same. The corpus has already been permitted to live

with the present petitioner as per her desire. The SHO shall collect

the educational and other relevant documents of the corpus from

her father's house and shall hand over the same to her forthwith.

The per-emptory cost of Rs.25,000/-, deposited by the

petitioner in terms of the order dated 25.01.2021, shall be

reimbursed to him forthwith.

The habeas corpus petition is disposed of accordingly. Rule is

discharged.

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

28-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)