Dilip Bhagtani S/O Shri Preetam ... vs State Of Rajasthan
2022 Latest Caselaw 6862 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 316/2022

Dilip Bhagtani S/o Shri Preetam Das Bhagtani, Aged About 26
Years, R/o 360/4, Rajeev Nagar, Old Ramgarh Mod, Jaipur
                                                                        ----Petitioner
                                     Versus
1.     State     Of      Rajasthan,           Through             Secretary,   Home
       Department, Govt. Of Rajasthan, Secretariat, Jaipur
2.     Additional Director Of Police, Anti Human Trafficking Unit,
       Rajasthan, Jaipur
3.     Superintendent Of Police, District Dausa
4.     Sho, Police Station Mandawar, District Dausa
5.     Dinesh Chand Soni S/o Unknown, R/o Near Govt. Girls
       Primary School, Main Market, Mandawar, Tehsil Mahwa
       District Dausa
6.     Siddharth @ Deepak Soni S/o Dinesh Chand Soni, R/o
       Near Govt. Girls Primary School, Main Market, Mandawar,
       Tehsil Mahwa District Dausa
                                                                    ----Respondents

For Petitioner(s) : Mr. Pushpendra Singh For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A. with Mr. Shyam Lal Meena, S.I., (S.H.O.) P.S. Mandawar, Distt. Dausa Ms. Maya, Female Constable 1274, P.S. Mandawar, Distt. Dausa

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

Judgment / Order

21/10/2022

1. Petitioner has preferred the present habeas corpus petition

seeking production of the corpus who happens to be his wife.

2. As per the petition, petitioner has entered into a registered

marriage with the corpus. The corpus has been produced before

(2 of 2) [HC-316/2022]

the Court by Mr. Shyam Lal Meena, S.I., (S.H.O.) P.S. Mandawar,

Distt. Dausa.

3. We have interacted with the corpus.

4. The corpus has stated that she wishes to go with the

petitioner. She has entered into a registered marriage and is being

threatened by her family members and is under threat of her life.

5. In view of the fact that the corpus is major and has stated

before the Court that she wishes to go with the petitioner, hence,

this Court deems it proper to allow the present habeas corpus

petition and direct the Registrar (Judicial), Rajasthan High Court,

Jaipur Bench, Jaipur to call the S.H.O., Ashok Nagar, Jaipur to

ensure that the corpus is safely escort to the house of the

petitioner.

6. Respondents No.5 and 6 are present before the Court and

they are warned not to create any hindrance in the peaceful life of

the petitioner and the corpus.

7. Accordingly, present habeas corpus petition is allowed.

8. Copy of this order be provided to the learned Assistant

Government Advocate for necessary compliance.

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

ARTI SHARMA /3

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