Ramnari Wife Of Shri Geetesh ... vs The State Of Rajasthan
2022 Latest Caselaw 96 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 D.B. Habeas Corpus Petition No. 2/2022
                                    Ramnari Wife Of Shri Geetesh Daughter Of Shri Ganga Sahay
                                    Gurjar
                                                                                                        ----Petitioner
                                                                         Versus
                                    The State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Rajneesh Gupta with Mr. Rahul Sharma, through VC For Respondent(s) : Mr. N.S. Gurjar, Asst. G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Judgment / Order

05/01/2022

Issue notice to the respondent no. 6.

Learned Assistant Government Advocate accepts notice on behalf

of the State.

It is contended by counsel for the petitioner that in Revision

Petition No. 824/2021 vide order dated 20.11.2021 Child Welfare

Committee, Sawai Madhopur was directed to decide upon the custody of

the children. In pursuance of that order, the Child Welfare Committee

vide order dated 06.12.2021 decided to ensure the handover of

possession of the corpus to the petitioner but in spite of the order

passed by Child Welfare Committee the child is still detained by

respondent no. 6.

Learned Assistant Government Advocate is directed to ensure that

the corpus is produced before the Court on the next date.

List this matter on 12.01.2022.

(CHANDRA KUMAR SONGARA),J (PANKAJ BHANDARI),J

NIKHIL KR. YADAV /68

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