Mithlesh Kumar Gupta Son Of Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 5810 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR


            D.B. Habeas Corpus Petition No. 223/2021

Mithlesh Kumar Gupta S/o Shri Kailash Chand Gupata aged
about 46 years, R/o Sadar Bazar bhandarej, District Dausa,
(Raj.)
                                                                       ----Petitioner
                                     Versus
1.    The     State    Of       Rajasthan       through           Secretary,   Home
Department, Government of Rajasthan, Secretariate, Jaipur
2.    Additional      Director      General         of    Police      Anti     Human
Trafficking, Unit Jaipur'
3.    Superintendent of Police, District Dausa;
4.    Station House Officer, Police Station Mahila-Thana, Dausa;

5.   Director General of Police, Police Head Quatear Lal Kothi,
Jaipur;
                                                                     ----Respondent

For Petitioner(s) : Mr. Anil Kumar Upman with Mr. Manish Kumar Sharma For State : Mr. Rajendra Yadav, GA-Cum-AAG : Mr. Rajendra Kumar, SHO Mahila Thana, Dausa : Ms. Usha Jaiswal, A.S.I, Mahila thana, Dausa

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

23/10/2021

Post Lunch-Session

1. Petitioner has preferred this habeas corpus petition for

production of the corpus his missing daughter.

2. The corpus is produced before the Court today, her wish was

ascertained by the Court and her statement was also recorded by

(2 of 2)

the Registrar (Judicial). As per her statement, she is not in any

illegal confinement.

3. Counsels for the petitioner, in view of the statement given by

the corpus, do not wish to press the petition.

4. Accordingly, this habeas corpus petition is dismissed as

withdrawn.

5. Police Authorities which have produced the corpus are

directed to ensure that corpus is left at the place where she

wishes to go.

6. Office is directed to provide a certified copy of this order to

the learned Additional Advocate General for necessary compliance.

(MADAN GOPAL VYAS),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV / C-1

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