Manoj Kumar Meena Son Of Shri Shiv ... vs State Of Rajasthan
2022 Latest Caselaw 4132 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 140/2022

Manoj Kumar Meena Son Of Shri Shiv Charan Meena, Aged
About 31 Years, Resident Of Alipur, District Dausa, At Present
Resident Of Plot No. 20, Shri Ram Vihar Colony, Jagatpura,
Jaipur (Raj.) (Husband Of Abducted Women)
                                                                     ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through Its Secretary, Department Of
        Home,        Government            Of        Rajasthan,      Government
        Secretariat, Jaipur.
2.      Additional    Director       General         Of    Police,   Anti   Human
        Trafficking, Unit Jaipur (Raj.)
3.      The Additional Commissioner Of Police, Jaipur East Jaipur
        (Raj.)
4.      The Station House Officer, Police Station Airport, District
        Jaipur (East) Jaipur (Raj.)
5.      Bhajni   Ram      Meena        Son      Of    Unkonwn,       Resident   Of
        Nangalrajawatan, Post Kishorpura, District Dausa (Raj.)
6.      Mahesh Kumar Meena Son Of Bhajniram Meena, Resident
        Of Nangalrajawatan, Post Kishorpura, District Dausa
        (Raj.)
                                                                  ----Respondents

For Petitioner(s) : Mr. Jitesh Kumawat For State : Ms. Rekha Madnani, AGA with Mr. Hemendra Sharma, C.I., S.H.O. Police Thana, Airport, Jaipur (East) & Ms. Urmila, Mahila Constable 2543

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 is stated to be wife of the petitioner.

(2 of 2) [HC-140/2022]

2. As per the direction of the Court, corpus has been produced.

3. We have interacted with the corpus and has ascertained her

wish. She has specifically stated that the dissolution of marriage

was entered into between the party on 07.01.2022. She is staying

with her family on her own free will and is not in any illegal

detention.

4. We have considered the contentions.

5. Since corpus is staying with her parents and is not in any

illegal detention, we do not find any force in the Habeas Corpus

Petition.

6. Accordingly, Habeas Corpus Petition is dismissed and the

amount deposited by the petitioner with the Registrar (General)

Rajasthan High Court, Jaipur Bench Jaipur with the Registrar

(Judicial) be transferred to the State Legal Services Authority

Jaipur.

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

ARTI SHARMA /2

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