Vijay Kumar Meena S/O Manak Chand ... vs State Of Rajasthan
2022 Latest Caselaw 4133 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 85/2022

Vijay Kumar Meena S/o Manak Chand Meena, Navalpura Raithal
District Baran, Rajasthan.
                                                                        ----Petitioner
                                     Versus
1.      State    Of      Rajasthan,           Through             Secretary,   Home
        Department Secretariat, Jaipur (Rajasthan)
2.      Superintendent Of Police, Baran.
3.      S.h.o. Police Station, Siswali, District Baran.
4.      Additional    Director       General        Of     Police,     Anti    Human
        Trafficking, Unit Jaipur, (Raj.).
                                                                    ----Respondents

For Petitioner(s) : Mr. Shree Ram Dhakar For State : Ms. Rekha Madnani, AGA

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

Judgment / Order

26/05/2022

1. This Habeas Corpus Petition has been filed by the petitioner

with the prayer to direct the respondents to produce the corpus

who is in illegal detention.

2. Perusal of the petition indicates that no report or

representation has been submitted by the petitioner levelling the

allegation of illegal detention against any person. Without making

any specific assertion or date, this petition has been filed.

Marriage certificates of the petitioner indicates that marriage of

petitioner took place on 06.10.2020. No date is mentioned on

(2 of 2) [HC-85/2022]

which date and who has taken away the detenue and imposed

illegal detention of detenue.

3. Hence, no case is made out for entertaining the Habeas

Corpus Petition.

4. Accordingly, present Habeas Corpus Petition stands

dismissed.

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

ARTI SHARMA /48

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