Ram Swaroop Bairwa Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 6790 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Habeas Corpus Petition No. 58/2021

                                   Ram Swaroop Bairwa Son Of Shri Tunda Ram
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan and Ors.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Bheem Sain Bairwa For Respondent(s) : Mr. Sher Singh Mahla, PP withdraw Mr. Naresh SHO, Bandikui, Distt.

Dausa

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

Judgment / Order

19/10/2022

On perusal of the order-sheet dated 27.07.2022, it is

revealed that on 19.7.2022, the Court was apprised by the State

that as many as 547 children are missing and have not been

traced out including the present corpus. Thereafter, the State

constituted a special cell in the name of "Khushi-IV" and 72

children have been recovered.

It is informed by the Officer that the present child has not

been recovered till date, therefore, this Court deems it proper to

summon the In-charge of Khushi-IV to apprise the Court with

regard to the progress in relation to the missing children including

the present corpus.

Let the matter be listed on 21.10.2022.

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

ARTI SHARMA /4

Powered by TCPDF (www.tcpdf.org)