Smt Tunni Devi W/O Shri Sanjay ... vs State Of Rajasthan
2022 Latest Caselaw 5229 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 73/2022
                                   Smt Tunni Devi W/o Shri Sanjay Kumar Mehta
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan and Ors.
                                                                                                     ----Respondent

                                   For Petitioner(s)          :     None present
                                   For Respondent(s)          :     Mr. N.S. Gurjar, AGA

Mr. Heera lal Saini, S.H.O., Vaishali Nagar, Jaipur

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Judgment / Order

28/07/2022

1. Mr. Heera lal Saini, S.H.O., Vaishali Nagar, Jaipur is present in

the Court who has stated that they are making efforts to recover

the missing child.

2. It is evident that the corpus is a minor who is missing since

26.11.2021 and inspite of plenty number of directions given by

the Court, the corpus has not been produced. This Court had vide

order dated 25.04.2022 directed to DCP, West, Jaipur to monitor

the search personally, but till date the Authorities have not been

able to recover the minor child, aged sixteen years.

3. D.C.P., West, Jaipur is required to remain present in person

in the Court on the next date to apprise the Court as to what

action he has taken.

4. Let the matter be listed on 08.08.2022.

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

ARTI SHARMA /46

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