Shabana Pravbeen W/O Sh. Kamil ... vs State Of Rajasthan
2022 Latest Caselaw 5228 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 202/2022

Shabana Pravbeen W/o Sh. Kamil Usmani, Aged About 24 Years,
R/o Near Bade Park, Chaukdi Topkhana, Hujuri, Ghatgate, Jaipur
(Raj.).
                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan, Through Additional Chief Secretary,
          Department Of Home, Government Of Rajasthan, Govt.
          Secretariat, Jaipur (Raj.).
2.        The Additional Director General Of Police Anti Human
          Trafficking Unit, Jaipur.
3.        S.h.o. Police Station, Ramganj, Jaipur City.
4.        Gulam Ahmed S/o Sh. Hamid Husain, R/o House No.
          1061, Vyapariyon (Kasaiyon) Ka Mohalla, Gangapolie
          Chokdi, Ramchandraji, Jaipur.
5.        Shanaz W/o Sh. Gulam Ahmed, R/o House No. 1061,
          Vyapariyon (Kasaiyon) Ka Mohalla, Gangapolie Chokdi,
          Ramchandraji, Jaipur.
6.        Gayab, R/o Majid Dalal Ka Makan, Near Bilal Maszid,
          Thathar Amer, District Jaipur.
7.        Raja S/o Majid Dalal, R/o Majid Dalal Ka Makan, Near Bilal
          Maszid, Thathar Amer, District Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Mohammad Shahid Hassan For Respondent(s) : Mr. N.S. Gurjar, AGA with Mr. Dinesh Kumar, SI, P.S. Ramganj, Jaipur (North)

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

Judgment / Order

28/07/2022

1. Petitioner has filed the present habeas corpus petition

seeking production of the corpus who happens to be her husband.

(2 of 2) [HC-202/2022]

2. The corpus is present before the Court. He has stated that he

is not in any illegal detention and he wishes to go back to his

parents house.

3. We have considered the contentions.

4. Since the corpus is major and he states before the Court that

he is not in any illegal detention and wishes to stay with his father,

we do not find any force in the present habeas corpus petition.

5. Accordingly, present Habeas Corpus Petition is dismissed.

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

ARTI SHARMA /4

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