Suresh Kumar S/O Lacchuram vs The State Of Rajasthan
2022 Latest Caselaw 5871 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

           D.B. Habeas Corpus Petition No. 100/2022

Suresh Kumar S/o Lacchuram, Aged About 30 Years, R/o
Parasrampura Old Police Station Navalgarh, District Jhunjhunu
(Raj.)
                                                                         ----Petitioner
                                         Versus
1.       The      State      Of     Rajasthan,         Through        The   Secretary,
         Department Of Home, Government Secretariat, Jaipur
         (Raj.)
2.       The Director General Of Police, Rajasthan, Jaipur (Raj.)
3.       The Additional Director General Of Police, Anti Human
         Trafficking Unit, Jaipur (Raj.)
4.       The Superintendent Of Police, District Jhunjhunu (Raj.)
5.       The Station House Officer, Police Station Navalgarh,
         District Jhunjhunu (Raj.)
                                                                      ----Respondents

For Petitioner(s) : Mr. B.L. Dhakar For Respondent(s) : Mr. N.S. Gurjar, AGA with Mr. Sunil Sharma, Police Inspector, S.H.O., Navalgarh, Distt. Jhunjhunu

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

Judgment / Order

25/08/2022

1. Petitioner has preferred the present habeas corpus petition.

2. As per the report submitted by the Investigating Officer and

the reply filed by the State, the corpus has left her house on her

own free will and has eloped with one Susheel Kumar along with

her son.

3. We do not find it to be a case for invoking the habeas corpus

jurisdiction.

(2 of 2) [HC-100/2022]

4. Accordingly, present habeas corpus petition stands disposed

of.

5. Petitioner is free to approach the concerned Magistrate to

enquire about the progress of Missing Person Report/ to file

application under Section 97 & 98 of Cr.P.C.

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

ARTI SHARMA /2

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