Meethalal Meena S/O Sanwatram ... vs State Of Rajasthan
2022 Latest Caselaw 2024 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 357/2021

1.      Meethalal Meena S/o Sanwatram Meena, Aged About 45
        Years, Residing At Karanpura, Chak No. 1, Dausa,
        Rajasthan, Pin 303503
2.      Smt. Jyana Devi W/o Meethalal Meena, Aged About 48
        Years, Residing At Karanpura Chak No. 2, Talab Gaon,
        Dausa, Lalsot, Rajasthan, Pin 303503
3.      Smt. Purnima Meena W/o Buddhiram Meena, Aged About
        19 Years, Residing At Gram Post Girdharilalpura, Chaksu,
        Girdharilalpura, Jaipur, Rajasthan, Pin 303901
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      The Superintendent Of Police, Dausa.
3.      Station House Officer, Police Station Lalsot, District
        Dausa.
                                                                ----Respondents

For Petitioner(s) : Mr. Palash Srivastav For Respondent(s) : Mr. Javed Choudhary, Addl. G.A. with Mr. Shanker Lal Meena, CO, Lalsot, Dausa

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

07/03/2022

1. This Habeas Corpus Petition under Article 226 of the

Constitution of India, 1950 has been filed by the petitioners for

production of the corpus who happens to be and is missing since

2019.

2. In pursuance of the order passed by this Court, Mr. Shanker

Lal Meena, CO, Lalsot, Dausa, has submitted a factual report

(2 of 2) [HC-357/2021]

indicating that the corpus is missing since 2019 for which a

missing person report (MPR) was lodged at Pune, Maharashtra and

the Police Officials at Pune, Maharashtra are trying to search the

corpus. In the F.I.R. lodged by the petitioners at Police Station,

Lalsot, District Dausa, after thorough investigation, the police has

submitted negative final report before the competent Court.

3. It is also submitted that after submission of final report, now

the matter has been reopened with the orders of Superintendent

of Police. In the F.I.R. petitioners have levelled allegations against

certain persons about the demand of ransom etc. but after

investigation and re-investigation the police found those

allegations to be incorrect.

4. The grievance of the petitioners is that they are not aware

about the progress of investigation. Since the corpus is missing

from Pune, Maharashtra and the Police Officials of Pune,

Maharashtra are making efforts to search the corpus, petitioners

are at liberty to avail remedies available to them at Maharashtra

and they are also at liberty to submit an application before the

concerned Court to get the status of the F.I.R. lodged by them.

5. With the above observations, this Habeas Corpus Petition

stands disposed of.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /3

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