Sumer vs State Of Rajasthan
2022 Latest Caselaw 9010 Raj

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 157/2022

Sumer S/o Ratan Lal, Aged About 47 Years, New Bus Stand, Police Station Bilara, District Jodhpur (Raj.).

----Petitioner Versus

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

2. The Inspector General Of Police, Jodhpur (Raj.)

3. The Superintendent Of Police, (Rural), District Jodhpur (Raj.).

4. The Sho, Police Station, Bilara, District Jodhpur (Raj.).

5. Harish S/o Shri Khem Chand, Ambedkar Chowk, Near Pabu Bari, Uda Ram Ki Gali, Bikaner (Raj.).

6. Manohar Lal @ Munna Lal, Ambedkar Chowk, Near Pabu Bari, Uda Ram Ki Gali, Bikaner (Raj.).

----Respondents

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

Mr. Narendra Singh, SI Ms. Laxmi, No.1003, PS Bilara

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

11/07/2022

The corpus 'Mst. K' was traced out from Punjab by the team

of Officers from Police Station Bilara, District Jodhpur and has

been presented in the Court.

We conferred with her. She is a major girl. With full

confidence at her command, she stated that she had gone away

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with Harish with a dream to carry on further education. Now she is

desirous of going back to her parental home.

In view of above, we hereby direct that the corpus shall be

safely escorted to the house of her father, the present petitioner.

The Habeas Corpus petition is disposed of. Rule is

discharged.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

24-prashant/-

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