Satyendra Singh Rathore S/O Shri ... vs The State Of Rajasthan
2022 Latest Caselaw 1892 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 49/2022

Satyendra Singh Rathore S/o Shri Bhawar Singh Rathore, Aged
About 50 Years, R/o Medatiya House Ward No 17 Bagar District
Jhunjhunu.
                                                                     ----Petitioner
                                     Versus
1.     The    State      Of     Rajasthan,         Through        The   Secretary,
       Department Of Home, Government Secretariat, Jaipur
       (Raj.).
2.     The Director General Of Police, Rajasthan, Jaipur (Raj.).
3.     The Additional Director General Of Police, Anti Human
       Trafficking Unit, Jaipur (Raj.).
4.     The Superintendent Of Police, Jhunjhunu.
5.     The Station House Officer, Police Station Bagar, District
       Jhunjhunu (Raj.).
6.     Pankaj Shekhawat S/o Gajendra Singh, R/o Sultana Tehsil
       Chirawa District Jhunjhunu.
                                                                  ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) : Mr. N.S. Gurjar, Assistant Govt. Adv.

For Investigating          :     Mr. Shravan Kumar, SI, SHO, PS
Officer                          Bagar Jhunjhunu

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

02/03/2022

1. Heard.

2. It is informed by learned Assistant Government Advocate

that the corpus has entered into a registered marriage with Pankaj

Shekhawat S/o Gajendra Singh R/o Sultana Tehsil Chirawa District

Jhunjhunu.

(2 of 2) [HC-49/2022]

3. The marriage certificate has been produced before the Court.

The same is taken on record. A copy of the marriage certificate is

provided to the counsel for the petitioner.

4. In view of the fact that the corpus has entered into a

registered marriage and she is major, hence she cannot be said to

be in illegal confinement, hence, this court is not inclined to

entertain the Habeas Corpus Petition.

5. Accordingly, Habeas Corpus Petition is dismissed.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /3

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