Vishal Saxena S/O Sh.Suresh ... vs The State Of Rajasthan
2022 Latest Caselaw 1919 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                D.B. Habeas Corpus Petition No. 39/2022

                                   Vishal Saxena S/o Sh.suresh Saxena
                                                                                                     ----Petitioner
                                                                      Versus
                                   The State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Samarth Sharma For Respondent(s) : Mr. Anshuman Saxena Mr. Vishram Prajapati Mr. G.S. Rathore, GA-cum-AAG Mr. Laxmichand, SI, SHO Ms. Galli Meena, MFC-2038 P.S. Bheemganj Mandi, Kota City

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

Judgment / Order

03/03/2022

1. As per direction of the Court, corpus was produced before

the Court.

2. We have talked to the corpus. She is happy with her

maternal grand parents and does not want to go with the

petitioner-father, hence at this stage, we do not intend to pass any

order with regard to custody of the child.

3. Time is sought on behalf of the petitioner for adjournment.

4. Let the matter be listed on 28.03.2022.

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

ARTI SHARMA /1

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