Pramod Gurawa S/O Shri Surendra ... vs State Of Rajasthan
2022 Latest Caselaw 6920 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 315/2022

Pramod Gurawa S/o Shri Surendra Gurawa, Aged About 21
Years, Resident Of Ambedkar Colony, Badi Basti, Pushkar Ajmer,
District Ajmer (Raj.)
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Thorugh Secretary, Department Of
        Home And Security, Jaipur.
2.      Superintendent Of Police, Ajmer.
3.      The S.h.o. Police Station Pushkar, District Ajmer.
4.      Jabbar Singh S/o Ganpat Singh, Resident Of Brahman
        Mohalla, Junesiya Tehsil Fukera District Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Govind Upadhyay For Respondent(s) : Mr. Ayush Agarwal For State : Mr. N.S. Gurjar, Asst. G.A. with Mr. Shravan Kumar, SI, P.S. Pushkar, Distt. Ajmer

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

01/11/2022

1. Petitioner has filed this habeas corpus petition seeking

production of corpus.

2. The corpus has been produced before the Court.

3. We have interacted with the corpus. She has stated that as

on date she is not in any illegal detention and she is not willing to

go with the petitioner for social reasons. She has also sated that

she went with the petitioner on her own free will and solemnized

(2 of 2) [HC-315/2022]

marriage in Arya Samaj, stayed with the petitioner for seven days

and that she is knowing the petitioner for last three years.

4. We have considered the contentions.

5. The corpus is major and she does not wish to go with the

petitioner and has stated before the Court that she is not in any

illegal detention, hence, we are not inclined to entertain the

present habeas corpus petition.

6. Accordingly, present habeas corpus petition is dismissed.

7. The corpus is free to go to the place of her choice.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /3

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