Alisher S/O Tahir Husain vs The State Of Rajasthan
2022 Latest Caselaw 4777 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             D.B. Habeas Corpus Petition No. 139/2022

Alisher S/o Tahir Husain
                                                                   ----Petitioner
                                   Versus
The State Of Rajasthan and Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Anshuman Saxena For Respondent(s) : Ms. Rekha Madnani, Addl. G.A.

Mr. Asad Ul Haq Nooree for

Mr. Shivlehri, Police Inspector, SHO Ms. Niketa, FC 2585, Police Station Pahadi

HON'BLE THE CHIEF JUSTICE MR. S. S. SHINDE HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

13/07/2022

Corpus is brought by Mr. Shivlehri, Police Inspector, SHO and

F.C. Ms. Niketa F.C. 2585 of Police Station Pahadi from Balikagrah,

Gandhi Nagar, Jaipur and produced before this Court.

This Court vide order dated 30.06.2022 ordered to send

corpus in Balikagrah, Gandhi Nagar, Jaipur keeping in view her age

as reflected in the School Transfer Certificate.

We have heard learned counsel for the petitioner and the

learned counsel appearing for the contesting respondent No. 7 for

some time.

Both the counsel are raising disputed questions of fact before

this Court. They wish to rely upon the judgments of other High

Courts and the Hon'ble Supreme Court.

(2 of 2) [HC-139/2022]

It will be open for them to exchange each other compilation

of the judgments on which they wish to place reliance on the next

date.

On the joint request, list the matter on 22.07.2022.

Corpus be taken back to Balikagrah, Gandhi Nagar, Jaipur.

At this stage, counsel appearing for the contesting

respondent No.7 submits that FIR has been registered against

respondent No.7. Counsel further submits that the respondent

No.7 was on transit bail and applying for regular bail after his

surrender.

We clarify that pendency of this petition cannot be construed

as an impediment by the concerned court to consider the

application for bail, filed, if any, in future by the respondent No. 7

on its own merit and in accordance with law.

The interim order passed by this Court on 30.06.2022 to

continue until further orders.

(ANOOP KUMAR DHAND),J (S. S. SHINDE),CJ

Sharma NK/ Ritu/ 32

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