Mahadev Son Of Shri Gordhan vs State Of Rajasthan
2022 Latest Caselaw 4313 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 161/2022

Mahadev Son Of Shri Gordhan, Aged About 50 Years, Resident
Of Chhoti Udai, Piloda, District Sawai Madhopur, Presently
Residing At Saloda Udai Mod, Gangapur City, District Sawai
Madhopur.
                                                                          ----Petitioner
                                      Versus
1.      State     Of      Rajasthan,           Through             Home      Secretary,
        Department Of Home, Secretariat, Jaipur
2.      Superintendent Of Police, Sawai Madhopur.
3.      S.h.o. Police Station Udai Mod, Tehsil Gangapur City,
        District Sawai Madhopur.
4.      The Additional Director General Of Police, Anti Human
        Trafficking Unit, Police Head Quarter, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. D K Dixit For Respondent(s) : Mr. Rajendra Yadav, GA-cum-AAG with Mr. N.S. Gurjar, AGA with Mr. Jitendra Singh, ASI, P.S. Udai Mod, Gangapur City, Sawai Madhopur

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 minor daughter.

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

petitioner himself.

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

she wishes to stay with the petitioner.

(2 of 2) [HC-161/2022]

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

petitioner, present habeas corpus petition is disposed.

5. Custody of the corpus is handed over to the petitioner.

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

ARTI SHARMA /3

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