Ram Veer Son Of Shri Hoti Lal vs State Of Rajasthan
2022 Latest Caselaw 5549 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 220/2022

Ram Veer Son Of Shri Hoti Lal, Aged About 43 Years, Resident Of
Village Salimpur Tehsil Nadbai Distt. Bharatpur (Rajasthan).
                                                                    ----Petitioner
                                     Versus
1.     State Of Rajasthan, Through Home Secretary, Home
       Department Secretariat, Jaipur.
2.     The Director General Of Police, Rajasthan Jaipur.
3.     Superintendent Of Police, Distt. Bharatpur.
4.     Station      House       Officer,   Police      Station    Nadbai    Distt.
       Bharatpur.
                                                                 ----Respondents

For Petitioner(s) : Mr. D.S. Bagadia For Respondent(s) : Ms. Rekha Madnani, Addl.G.A. with Mr. Kishor Singh, ASI, Nadbai Distt. Bharatpur Ms. Panchi Bai, Female Constable 71

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

05/08/2022

1. Petitioner has filed the present habeas corpus petition

seeking custody of the corpus who happens to be his daughter.

2. The corpus is present before the Court and has stated that

she does not wish to go with the petitioner and she is residing

with one Vinod Jhakhar on her own free will. She has even refused

to talk to her parents. The corpus is a major girl who was knowing

Vinod Jhakhar for last two years and is staying with him for last

one month.

3. We have considered the contentions.

(2 of 2) [HC-220/2022]

4. In the above facts and circumstances, no case of illegal

detention is made out, hence, we are not inclined to entertain the

present habeas corpus petition.

5. The demand draft of Rs.10,000/- drawn in favour of

Registrar General is produced before the Court today.

6. Registrar (Judicial) is directed to ensure that this amount is

paid to the corpus.

7. Investigating Officer is directed to escort the corpus safely to

the place of her choice.

8. Copy of this order be provided to the learned Additional

Government Advocate.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /6

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