Sachin Kumar S/O Late Shri Krishan ... vs The State Of Rajasthan
2022 Latest Caselaw 4520 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 178/2022

Sachin Kumar S/o Late Shri Krishan Kumar
                                                                  ----Petitioner
                                   Versus
The State Of Rajasthan & Ors.
                                                                ----Respondent

For Petitioner(s) : Mr. Manoj Kumar Chaudhary For State : Mr. N.S. Gurjar, AGA

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

Judgment / Order

05/07/2022

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

entered into marriage with the petitioner and is now in illegal

detention of Respondents No.5 to 9.

2. This Court is alive of the fact that corpus is a major, hence,

we deem it proper to direct the petitioner to deposit a demand

draft of Rs.5,000/- drawn in favour of Registrar (General)

Rajasthan High Court, Jaipur Bench, Jaipur with the Registrar

(Judicial).

3. Issue notice to the respondents.

4. Learned Additional Government Advocate accepts notice on

behalf of the Respondents No.1 to 4.

5. Office is directed to issue notice to private Respondents No.5

to 9, returnable by 18.07.2022.

6. Counsel for the petitioner is directed to supply copy of the

petition along with receipt of the deposit of amount in the office of

Additional Government Advocate.

(2 of 2) [HC-178/2022]

7. On depositing of the amount and furnishing the proof

thereof, Additional Government Advocate shall ensure that the

corpus is produced before the Court on the next date.

8. List this matter on 18.07.2022.

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

ARTI SHARMA /1

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