Suresh Kumar vs State Of Rajasthan
2021 Latest Caselaw 17269 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 323/2021

Suresh Kumar S/o Shri Andaram, Aged About 24 Years, By Caste Mali, Resident Of Rampura Colony, Godiji Mandir Ke Pichhe, District Jalore, Rajasthan

----Petitioner Versus State Of Rajasthan, Through Secretary, Home Ministry, Secretariat Jaipur (Raj.)

----Respondent

For Petitioner(s) : Mr. Vikas Chouhan For Respondent(s) : Mr. Anil Joshi, G.A.-cum-A.A.G.

Mr. Girish Sankhla Ms. Vishal Kumar, SI Ms. Geeta, Ct. No.800, Police Station Kotwali, Jalore

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment

18/11/2021 (In Camera)

The corpus Mst. 'A' has been produced in this Court in

compliance of the order dated 16.11.2021. We conferred with her

'in camera'.

With full confidence and composure, she stated that she just

had casual acquaintance with the present petitioner and has no

other relationship with him. She also stated that her marriage has

been fixed with one Mahendra and is scheduled to be solemnized

on 21.11.2021. She has no inclination of going with the present

petitioner. She refused the assertion of the petitioner that she was

involved in any kind of affair with him or that she was engaged

(2 of 2) [HC-323/2021]

with him at any earlier date. She also stated that her marriage is

being fixed with the said Mahendra of her own free will and

volition and no one has forced her into the same.

In this background, we find no merit in the instant habeas

corpus petition. The per-emptory cost of Rs.50,000/- deposited by

the petitioner is forfeited in terms of the order dated 16.11.2021.

50% of the per-emtory cost i.e., Rs.25,000/- shall be payable to

the corpus Mst. 'A', which shall be transferred into the Bank

Account of her father Sadaram S/o Shri Sangram

(No.11121028133, IFSC Code RMGB 0000121, Rajasthan

Marudhara Gramin Bank, Jalore) and remaining 50% i.e.,

Rs.25,000/- shall be appropriated in the funds of Rajasthan State

Legal Services Authority.

The habeas corpus petition is rejected. Rule is discharged.

(SAMEER JAIN),J (SANDEEP MEHTA),J

51-Sudhir Asopa/-

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