Deepak Dholi vs The State Of Rajasthan
2022 Latest Caselaw 8532 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 198/2022

Deepak Dholi S/o Radhey Shyam Dholi, Aged About 25 Years, R/o Barehat Colony, Behind Nursery, Asind, Bhilwara, Currently R/o Aryavrat Colony, Gayatri Nagar, Ps Pratap Nagar, Malola Road, Bhilwara, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Superintendent Of Police, Bhilwara.

3. The Station House Officer, Police Station, Pratap Nagar, Bhilwara, Rajasthan.

4. Mahaveer Singh S/o Unknown, Aged About 45 Years, R/o Sahoo Mohalla, Asind, Bhilwara.

5. Indra Devi W/o Mahaveer Singh, Aged About 43 Years, R/o Sahoo Mohalla, Asind, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Naman Mohnot. For Respondent(s) : Mr. M.A. Siddiqui, G.A. cum AAG-II, assisted by Mr. A.R. Malkani.

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

01/07/2022

During the course of hearing, it reveals that the petitioner

has already moved an application under Section 97 Cr.P.C. before

the SDM Bhilwara alleging that his wife has illegally been detained

by the respondent Nos.4 & 5.

(2 of 2) [HC-198/2022]

In view of the fact that the petitioner has already filed a

complaint under Section 97 Cr.P.C. before the SDM, Bhilwara, we

are not inclined to entertain this habeas corpus petition.

Accordingly, the habeas corpus petition is dismissed.

However, the petitioner is at liberty to approach the SDM Bhilwara

for early disposal of the proceedings under Section 97 Cr.P.C. by

way of an appropriate application and it is expected that the SDM

Bhilwara shall consider the grievance of the petitioner and make

every endeavor to conclude the proceedings under Section 97

Cr.P.C. expeditiously.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J

73-Prashant/-

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