Kumer Singh Gurjar Son Of Shri Dhan ... vs State Of Rajasthan
2022 Latest Caselaw 4599 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 172/2022

Kumer Singh Gurjar Son Of Shri Dhan Singh Gurjar, Aged About
23 Years, R/o Pada Karan, Dungar Patti, Amawara, Tehsil
Bamanwas, District Sawai Madhopur.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Secretary, Department Of
       Home, Government Of Rajasthan, Secretariat, Jaipur.
2.     Superintendent Of Police, Sawai Madhopur
3.     Station House Officer, P.s. Bamanwas, District Sawai
       Madhopur.
4.     The Additional Director General Of Police, Anti Human
       Trafficking Unit, Jaipur.
5.     Vishnu Son Of Somraj, R/o Jagdeepura, P.s. Balghat,
       Karauli, District Karauli.
6.     Mansukh Son Of Kalwa, R/o Teis Gaon Kaimri, P.s.
       Nadauti, District Karauli.
                                                                ----Respondents

For Petitioner(s) : Mr. Jiya Ur Rahman For Respondent(s) : Mr. Ram Ratan Guraj For State : Mr. N.S. Gurjar, AGA with Mr. Bani Singh, CI, S.H.O. Nadauti, Karauli Mr. Brijesh Meena, CI, S.H.O, Bamanwas, Sawai Madhopur Mr. Mahendra Meel, CI, S.H.O.,Borkheda, Kota Ms. Bhagwati MFC 1376 P.S. Nadauti, Karauli

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

Judgment / Order

07/07/2022

1. Corpus has been produced before the Court.

(2 of 2) [HC-172/2022]

2. We have interacted with the corpus. She has specifically

stated that she wants to go with her parents and does not wish to

go with the petitioner.

3. Since the corpus has expressed her desire to stay with her

parents, nothing survives in the present petition, hence, the

present Habeas Corpus Petition is dismissed.

4. Accordingly, present Habeas corpus Petition stands

dismissed.

5. The amount in sum of Rs.10,000/- deposited by the

petitioner shall be deposited with the Rajasthan State Legal

Services Authority, Jaipur.

6 Copy of this order be provided to the learned Assistant

Government Advocate.

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

ARTI SHARMA /7

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