Maan Singh S/O Jai Narayan vs State Of Rajasthan
2022 Latest Caselaw 1631 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Habeas Corpus Petition No. 11/2022

Maan Singh S/o Jai Narayan, Aged About 57 Years, R/o Ward No.
11,   Dhani      Dangiya,       Heerwa,       Heerwa        Jhunjhunu,       Buhana,
Rajasthan-333027
                                                                       ----Petitioner
                                      Versus
1.      State     Of   Rajasthan,         Through         The      Additional    Chief
        Secretary, Department Of Home, Rajasthan Secretariat,
        Jaipur.
2.      Additional     Director       General        Of     Police,   Anti      Human
        Trafficking Unit Jaipur.
3.      The Superintendent Of Police, Collectorate, Jhunjhunu
4.      The S.h.o. Police Station Singhana, District Jhunjhunu
                                                                   ----Respondents

For Petitioner(s) : Mr. Jawahar Singh Mr. Ankit Bisnoi For Respondent(s) : Mr. N.S. Gurjar, Assistant Govt. Adv. Investigating Officer : Mr. Bhajnaram, S.I., S.H.O., Singhana, District Jhunjhunu with Ms. Pratibha, Mahila Constable-1271

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

21/02/2022

1. Petitioner has preferred this Habeas Corpus Petition seeking

production of the corpus, who happens to be daughter of the

petitioner.

2. It is contended by counsel for the petitioner that the corpus

is a minor.

3. As per the direction of the Court, the corpus has been

produced before the Court by Mr. Mr. Bhajnaram, S.I., S.H.O.,

(2 of 2) [HC-11/2022]

Singhana, District Jhunjhunu and Ms. Pratibha, Mahila Constable-

1271.

4. We have examined the corpus. The corpus has stated that

her date of birth is 01.02.2008. The corpus is thus a child, aged

fourteen years.

5. We have ascertained the wish of the corpus, who has stated

that she is willing to go with her father.

6. It is informed by the Police Authorities that her medical has

also been conducted and statement would be recorded under

Section 164 Cr.P.C.

7. We have considered the contentions.

8. Since the corpus has desired to live with her father who is

the present petitioner, hence, we deem it proper to allow the

Habeas Corpus Petition.

9. Custody of the corpus is handed over to the petitioner in the

Court today.

10. Certified copy of this order be provided to Mr. Bhajnaram,

S.I., S.H.O., Singhana, District Jhunjhunu so that the same may

be submitted before the Sakhi Centre, Jhunjhunu and a copy of

this order be also provided to Assistant Government Advocate for

necessary compliance.

11. Petitioner is directed not to perform marriage of corpus

against her wish.

12. Accordingly, Habeas Corpus Petition is allowed.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /6

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