Rajendra Kumar Son Of Shri Satya ... vs State Of Rajasthan
2021 Latest Caselaw 6325 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 263/2021

Rajendra Kumar S/o Shri Satya Narain Jaidia, aged about 30
years, R/o Ward No. 13, Near to Durga Mandir, Todi Ka Mohalla,
Post Khetri, District Jhunjhunu (Raj.)
                                                                         ----Petitioner
                                     Versus
1.     State     Of      Rajasthan,           Through             Home      Secretary,
       Government Of Rajasthan, Secretariat Jaipur (Raj.)
2.     Director General Of Police, Police Headquarter, Jaipur
       (Raj.).
3.     Additional     Director       General        of    Police,        Anti   Human
       Trafficking, Unit Jaipur (Raj.)
4.     Superintendent Of Police, Jhunjhunu District Jhunjhunu
       (Raj.).
5.     S.H.O. of Police Station Khetri, District Jhunjhunu (Raj.)
6.     Shiv Kumar Kumhar S/o Laxman, R/o Bhairuji Ki Gali,
       Bikaner (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Mohan Lal Goyal, Advocate for Mr. Rajendra Kumar Saini, Advocate For Respondent(s) : Ms. Rekha Madnani, Additional Government Advocate Mr. Vinod Sankhaca, S.H.O. Police Station Khetri, Jhunjhunu with Smt. Kaushalya Mahila Constable No.283 are present-in-person

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

10/11/2021

In compliance of the order passed earlier, the detenue Smt.

Rekha has been produced before the Court today.

(2 of 2) [HC-263/2021]

Upon being inquired, she has made a clear statement before

us that she willingly left the house of her husband and she is

residing elsewhere and nobody has kidnapped her. In view of the

statement made before us by the detenue Smt. Rekha, we do not

consider it a fit case to pass any further order except to release

her to go wherever she wants to go.

Girl child Kirti has also been produced. She has come along

with Smt. Rekha. She said to be aged about six years. She being

minor and in the custody of her mother, we cannot pass any order

except to send the child in the custody of her mother.

It would be open for the petitioner to take such remedy

available under the law if he wants custody of child Kirti who is

said to be daughter of the petitioner.

In view of above observation and liberty, no further order is

required to be passed.

This petition is finally disposed of.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /-

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