Mahesh Soni S/O Late Shri Ram Gopal ... vs State Of Rajasthan
2022 Latest Caselaw 1434 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                      D.B. Habeas Corpus Petition No. 04/2022

                                   Mahesh Soni S/o Late Shri Ram Gopal Soni, R/o 200/28, Bakshi Ji Ki
                                   Kothi, Ajmer, Rajasthan.

                                                                                                         ----Petitioner

                                                                           Versus

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

                                   2.          Santosh Soni D/o Late Shri Ganesh Narayan Soni, Resident Of
                                               Gali No. 3, Ganga Sagar-B, Vaishali Nagar, Jaipur.

                                   3.          Sushila Soni D/o Late Shri Ram Gopal Soni, Resident Of Gali
                                               No. 3, Ganga Sagar-B, Vaishali Nagar, Jaipur.

                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ramanuj Sharma, Advocate For Respondent(s) : Mr. N.S. Gurjar, Assistant Government Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

10/02/2022

In the grab of habeas corpus petition, the petitioner seeks a

direction from the Court that he should be allowed to meet his mother,

who is presently residing with his sister.

Irrespective of the tenability of any such claim to have visitation

rights to meet mother, we are of the view that this petition is not

maintainable and is utterly misconceived in law and is, therefore,

dismissed though with liberty to the petitioner to work out such remedy

as may be available under the law to seek visitation rights.

(ANOOP KUMAR DHAND),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /1

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