Chandranath vs State Of Rajasthan
2022 Latest Caselaw 10658 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Habeas Corpus Petition No. 169/2022

Chandranath S/o Shimbhunath, Aged About 48 Years, B/c Jogi,

R/o Todiyana, Dist. Jodhpur (Raj)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department

Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Director General Of The Police, Police Headquarter, Jaipur.

3. The Inspector General Of Police, Jodhpur Range Jodhpur

(Raj.)

4. The Superintendent Of Police, Jodhpur Rural, Dist.

Jodhpur (Raj)

5. The Station Head Officer, Police Station Aasop, Dist.

Jodhpur (Raj)

6. Prakash Nath S/o Bhomnath, B/c Jogi, R/o Tantwas, P.s.

Panchodi, Dist. Nagaur (Raj)

7. Bhomnath S/o Gulabnath, R/o Tantwas, P.s. Panchodi,

Dist. Nagaur (Raj)

----Respondents

(2 of 3) [HC-169/2022]

For Petitioner(s) : Mr. Bharat Devasi

For Respondent(s) : Mr. A.R. Malkani for Mr. M.A. Siddique, GA-cum-AAG

Mr. Shanker Kadwa, SI, SHO, PS Asop, Distt. Jodhpur Rural

Mr. Mahipal, ASI, PS Asop, Distt. Jodhpur Rural

Ms. Sinwari, MFC 501, PS Asop, Distt. Jodhpur Rural

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

Judgment / Order

18/08/2022

This habeas corpus petition is filed by the petitioner

alleging that the respondent Nos.6 and 7 have abducted

his minor daughter and she is in their illegal detention.

Pursuant to the directions given by this Court,

learned Government Advocate has produced the corpus

before this Court today through police. We have

interacted with the corpus in the Court and she has

stated that at present she is residing in Balika Grah,

Jodhpur, however, she is willing to go with her parents.

In view of the above facts and circumstances of the

case, this habeas corpus petition is disposed of with a

direction to the respondents to handover the custody of

the corpus to the petitioner. The police shall also make

(3 of 3) [HC-169/2022]

arrangements for safe return of the corpus and her

parents to the place of their choice.

The factual report be taken on record.

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

ms rathore

Powered by TCPDF (www.tcpdf.org)