Ramsahay S/O Shri Kanaram Raigar vs State Of Rajasthan
2022 Latest Caselaw 6788 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 324/2022

Ramsahay S/o Shri Kanaram Raigar, Aged About 42 Years, R/o
Village Rasulpura, P.s. Chaksu, Tehsil - Chaksu, District - Jaipur,
Rajasthan.
                                                                        ----Petitioner
                                       Versus
1.       State     Of   Rajasthan,         Through         The      Chief    Secretary,
         Government         Of     Rajasthan,         Government            Secretariat,
         Jaipur
2.       The Director General Of Police, State Of Rajasthan, Lal
         Kothi Jaipur.
3.       Additional Director General Of Police, (Human Trafficking)
         Jaipur.
4.       Superintendent Of Police, Jaipur.
5.       S.h.o. Police Station, Chaksu, Jaipur (City-South), Jaipur.
6.       Rajendra Varma (Khorwal) S/o Shri Bhanwar Lal, R/o
         Village Rasulpura, P.s. Chaksu, Tehsil- Chaksu, District-
         Jaipur Rajasthan.
                                                                     ----Respondents

For Petitioner(s) : Mr. Pallav Choudhary Mr. Hemant Kumar Sharma For Respondent(s) : Mr. Sher Singh Mahla, PP

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

Judgment / Order

19/10/2022

1. Petitioner has preferred this habeas corpus petition seeking

production of corpus who happens to be his daughter.

2. From perusal of the petition, it is evident that the corpus is

major.

(2 of 2) [HC-324/2022]

3. We have considered the contentions and have perused the

record.

4. Petitioner has filed a missing person report and the proper

course available to petitioner is to approach the concerned

Magistrate to enquire about the progress of the missing person

report/to file application under Section 98 of Cr.P.C. In light of the

fact that there is alternative efficacious remedy available, we are

not inclined to entertain the habeas corpus petition.

5. Habeas Corpus Petition is accordingly, disposed of.

6. Petitioner is free to avail the alternate remedy available to

him.

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

ARTI SHARMA /57

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