Abhishek Lakhara vs State Of Rajasthan
2022 Latest Caselaw 12310 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 293/2022

Abhishek Lakhara S/o Jai Prakash, Aged About 27 Years, R/o 265 Raajeev Nagar Basni Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Govt. Of Rajasthan Secretariat Jaipur.

2. Director General Of Police, Rajasthan Jaipur.

3. Inspector General Of Police, Udaipur Range Jodhpur.

4. Superintendent Of Police, Jodhpur District Jodhpur.

5. S H O Police Station Bhagat Ki Kothi, Jodhpur.

6. S H O Police Station Mata Ka Than, Jodhpur.

7. Smt. Krishna Lakhara W/o Abhishek Lakhara, D/o Ram Swaroop, Aged About 24 Years, R/o Maderna Colony Jodhpur At Present 34 Pipli Chock Maderna Colony Jodhpur.

8. Prateek Joshi S/o Late Sh. Chandra Prakash Joshi, R/o 34 Pipli Chock Maderna Colony Jodhpur.

----Respondents

For Petitioner(s) : Mr. Jitendra Ojha. For Respondent(s) : Mr. M.A. Siddiqui, G.A.-cum-AAG.

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

14/10/2022

Pursuant to the direction given by this Court on 11.10.2022,

GA-cum-AAG has furnished the factual report dated 14.10.2022,

wherein it is mentioned that the corpus has appeared before the

Police in connection with the missing person report lodged by the

petitioner at Police Station Bhagat Ki Kothi, Jodhpur and has

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specifically stated that she left the house of the petitioner at her

own volition and she is not in illegal confinement of anybody. In

her police statement, she has also stated that at present she is

residing voluntarily with one Prateek Joshi. She further submitted

that she along with Prateek Joshi has filed a miscellaneous petition

before this Court seeking protection, wherein the Court has

passed order in her favour.

As per the petitioner himself, the corpus is major.

Taking into consideration the above facts and circumstances

of the case, so also the fact that the corpus is a major and she is

not under any illegal confinement of anybody, we do not find any

case for issuance of writ of habeas corpus, the same is therefore

dismissed.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J

25-Prashant/-

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