Dakha Devi vs State Of Rajasthan
2022 Latest Caselaw 10620 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Habeas Corpus Petition No. 222/2022

Dakha Devi W/o Late Bheruram, Aged About 47 Years, Tehsil Anupgarh, District Sriganganagar (Raj).

----Petitioner Versus

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

2. Superintendent Of Police, Sriganganagar.

3. Station House Officer, Police Station Hanumangarh, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Anil Bidan Halu

For Respondent(s) : Mr. M.A. Siddiqui, G.A.-cum-AAG with Mr. A.R. Malkani

Mr. Dinesh Saran, Inspector, PS Hanumangarh Town, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

17/08/2022

Learned Public Prosecutor has informed this Court

that during the course of investigation into the missing

person report lodged by the wife of the corpus, the police

(2 of 2) [HC-222/2022]

has concluded that the corpus is murdered by his wife

and dead body of the corpus has already been recovered.

In view of the fact that the corpus has already

expired, nothing survives in this habeas corpus petition.

Hence, this habeas corpus petition is dismissed.

(FARJAND ALI),J (VIJAY BISHNOI),J

24-msrathore/-

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