Vikram Singh S/O Sh. Jagdish ... vs State Of Rajasthan
2022 Latest Caselaw 4299 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 177/2022

Vikram Singh S/o Sh. Jagdish Prasad, Aged About 29 Years, R/o
Dhani Khariyan Ki Chhapoli, Jhunjhunu, Rajasthan 333302
                                                                         ----Petitioner
                                     Versus
1.     State     Of      Rajasthan,           Through             Home      Secretary,
       Government Secretariat, Jaipur (Raj.)
2.     The Additional Director General Of Police, Anti Human
       Trafficking Unit, Jaipur (Raj.)
3.     Superintendent Of Police, Chittorgah (Raj.)
4.     S.h.o., Police Station Begun, District Chittorgarh(Raj.)
5.     Banwari Lal S/o Not Known, R/o Chechi, P.s Begun,
       District Chittorgarh (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Hemant Taylor for Mr. Prabuddha Sharma For Respondent(s) : Mr. Imran Khan for Respondent No.5 Mr. Rajendra Yadav, GA-cum-AAG with Mr. N.S. Gurjar, AGA with Mr. Fateh Singh, ASI, P.S. Begun District Chittorgarh & Ms. Manju Devi, MFC 1236 Thana Begun, District Chittorgarh

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

Judgment / Order

29/06/2022

1. Petitioner has preferred this habeas corpus petition seeking

production of the corpus who happens to be his wife.

2. Corpus has been produced in the Court today by Mr. Fateh

Singh, ASI, P.S. Begun District Chittorgarh & Ms. Manju Devi, MFC

1236 Thana Begun, District Chittorgarh.

(2 of 2) [HC-177/2022]

3. We have interacted with the corpus. Corpus has stated that

she has entered into a registered marriage with the petitioner and

she wishes to stay with the petitioner.

4. In view of the above fact that the corpus wishes to stay with

the petitioner, present habeas corpus petition is allowed.

5. The amount deposited by the petitioner be returned back to

the petitioner forthwith.

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

ARTI SHARMA /4

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