Ramesh Son Of Barda vs State Of Rajasthan
2022 Latest Caselaw 5916 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 253/2022

Ramesh Son of Barda, aged about 42 years, R/o Village-
Bishanpura, Police Thana Sop, District Tonk (Raj.).
                                                                        ----Petitioner
                                     Versus
1. State Of Rajasthan through Secretary, Department of Home,
Government of Rajasthan, Secretariat Jaipur.
2. Superintendent of Police, Tonk (Raj.).
3. Station House Officer Police Station Sop, District Tonk (Raj.).
4.The    Additional     Director       General       of     Police     Anti   Human
Trafficking Unit, Jaipur.
                                                                  ......Non-Petitioners

5. Desraj Gurjar Son of Shankar Lal R/o Bagawada, Sawai
Madhopur (Raj.).
6. Murari Meena Son of unknown R/o Vill.-Maham Nagar, Sop,
District Tonk (Raj.).
                                                                     ----Respondent

For Petitioner(s) : Mr. Dinesh Chandra Sharma For Respondent(s) : Mr. N.S. Gurjar, Asst. G.A. with Mr. Narendra Singh, SI, Thana, Sop, Distt. Tonk Ms. Hema Mahila Constable 176, Thana, Sop Distt. Tonk

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

Judgment / Order

26/08/2022

1. Corpus has been produced before this Court.

2. As per the school record, the date of birth of corpus is

22.04.2005. Corpus is a minor girl, who has issues with going with

her father, the present petitioner.

(2 of 2) [HC-253/2022]

3. Since corpus is a minor girl and is not wishing to go with the

petitioner, we deem it proper to direct the Investigating Officer to

deposit the corpus with the Balika Grah, Gandhi Nagar, Jaipur.

4. Balika Grah, Gandhi Nagar, Jaipur is directed not to permit

anyone to meet the corpus other than the parents.

5. The corpus should be retained in the Balika Grah, Gandhi

Nagar, Jaipur till she attains majority i.e. 22.04.2023. However, if

during the intervening period, the corpus wishes to go with her

parents, she may be sent with her parents, after necessary

verification.

6. Accordingly, this habeas corpus petition is disposed of.

7. Copy of this order be provided to the Assistant Government

Advocate for due compliance. Copy of this order be also sent to

the Superintendent of Balika Grah, Gandhi Nagar, Jaipur.

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

ARTI SHARMA /C-1

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