Santosh Kanwar vs State Of Rajasthan
2021 Latest Caselaw 6818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 170/2018

Santosh Kanwar W/o Late Shri Laxman Singh, Aged About 45 Years, By Caste Ravna Rajput, Village Runwa, Tehsil Deedwana, District Nagaur (Rajasthan)

----Petitioner Versus

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

2. Superintendent Of Police, Nagaur

3. Station House Officer, Police Station Khunkhuna, District Nagaur

4. Indrapuri Goswami S/o Shri Kehsapuri, By Caste Goswami, Village Runwa, Tehsil Deedwana, District Nagaur (Rajasthan)

5. Jugalpuri Goswami S/o Shri Indrapuri, By Caste Goswami, Village Runwa, Tehsil Deedwana, District Nagaur (Rajasthan)

----Respondents

For Petitioner(s) : Mr. D.L.R. Vyas For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA Mr. Abhishek Purohit

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

Judgment

09/03/2021

Learned counsel Shri Vyas submits that in view of the order

dated 26.11.2020 and the factual reports placed on record, the

respondent authorities may be directed to continue the efforts to

trace out the petitioner's son in connection with the FIR

No.86/2018 registered at Police Station Khunkhuna, District

(2 of 2) [HC-170/2018]

Nagaur and with this, the instant habeas corpus petition may be

disposed of.

Thus, requiring the SHO PS Khunkhuna, District Nagaur to

sincerely continue the efforts to trace out the petitioner's missing

son Samander Singh in connection with the FIR No.86/2018 PS

Khunkhuna and to submit regular monthly progress reports in the

court concerned, the instant habeas corpus petition is disposed of.

Rule is discharged.

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

28-Sudhir Asopa/-

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