Irshad Ali S/O Shri Yamin Ali vs The State Of Rajasthan
2022 Latest Caselaw 4128 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 146/2022

Irshad Ali S/o Shri Yamin Ali, Aged About 28 Years, Resident Of
14, Civil Lines Circle, Civil Lines, Jaipur.
                                                                   ----Petitioner
                                   Versus
1.     The State Of Rajasthan, Through Principal Secretary,
       Department Of Home, Government Secretariat, Jaipur.
2.     The Director General Of Police, Rajasthan, Jaipur.
3.     The      Commissioner            Of        Police,       Jaipur,   Police
       Commissionerate Office, Jaipur.
4.     The S.h.o. Police Station Sodala, Jaipur.
5.     Alauddin S/o Nazeer Husain, Resident Of 198, Imliwali
       Gali, Mehanat Nagar, Gali No. 6,hatwara Road, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Fahad Hasan Mr. Sameer Khan For State : Ms. Rekha Madnani, AGA with Mr. Satpal Singh, C.I. S.H.O., P.S. Sodala, Jaipur (South) & Ms. Shravni Mahila Constable 7961 P.S. Sodala, Jaipur (South)

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

Judgment / Order

26/05/2022

1. Petitioner has preferred this Habeas Corpus Petition seeking

production of the corpus who happens to be his wife.

2. It is contended by counsel for the petitioner that marriage is

registered. A protection order was also obtained on 04.05.2022 by

petitioner and the corpus.

(2 of 2) [HC-146/2022]

3. In pursuance of the directions given by the Court, corpus is

produced before the Court.

4. We have interacted with the corpus. Corpus has specifically

stated that she is major and she wants to stay with the petitioner

(her husband).

5. We have considered the contentions.

6. Since the corpus is major and has entered into a registered

marriage with the petitioner and now wants to stay with the

petitioner, we, therefore, deem it proper to allow the Habeas

Corpus Petition.

7. Corpus in her interaction has stated that she is threatened

by her family members, we therefore direct Mr. Satpal Singh, C.I.

S.H.O., P.S. Sodala, Jaipur (South) to ensure that the corpus is

safely taken to the house of the petitioner.

8. Accordingly, Habeas Corpus Petition stands allowed.

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

ARTI SHARMA /5

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