Narayan S/O Shri Mihilal vs State Of Rajasthan
2022 Latest Caselaw 2801 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

             D.B. Habeas Corpus Petition No. 86/2022

Narayan S/o Shri Mihilal, R/o Edalpur, Police Station Sadabad,
District Hathras, U.P., presently R/o Ajeet Colony, Harchandpur,
Bhiwadi, District Alwar.
                                                                     ----Petitioner
                                     Versus
     1. State     Of Rajasthan, through Home Secretary, Govt.
          Secretariat, Jaipur.
     2.   Superintendent of Police, Bhiwadi, District Alwar
     3.   Station House Officer, Police Station Bhiwadi Phase III,
          Bhiwadi, Distt. Alwar
     4.   Arbaj Khan S/o Anwar, R/o Ajeet Colony, harchandpur,
          Bhiwadi, Tehsil Tijara, District Alwar
     5.   The Additional Director General of Police, Anti Human
          Trafficking, Jaipur.
                                                                  ----Respondents

For Petitioner(s)          :     Mr. Imran
                                 Mr. Abhnav Tetarwal
For Respondent(s)          :     Mr. G.S. Rathore, G.A. cum AAG with

Mr. Kushal Singh, SHO, P.S. Bhiwadi Phase-III Ms. Varsha Kumari MFC 554 P.S. Bhiwadi Phase-III

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

01/04/2022

1. Petitioner has preferred this Habeas Corpus Petition seeking

production of the corpus who happens to be his daughter.

2. The corpus has been produced before the Court by Mr.

Kushal Singh, SHO, P.S. Bhiwadi Phase-III & Ms. Varsha Kumari

MFC 554 P.S. Bhiwadi Phase-III. It is also informed by Mr. Kushal

Singh, SHO, P.S. Bhiwadi Phase-III that statement of the corpus

has been recorded under Section 164 Cr.P.C.

(2 of 2) [HC-86/2022]

3. We have ascertained the wishes of the corpus. She has

stated before the Court that she wishes to go with the petitioner.

4. We have considered the contentions.

5. Since the corpus has expressed her wishes to go with the

petitioner, we deem it proper to allow the Habeas Corpus Petition.

6. Corpus is handed over to the petitioner today in the Court.

Corpus is free to go with the petitioner.

7. Accordingly, Habeas Corpus Petition stands allowed.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /C-1

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