Dilip Singh vs State Of Rajasthan
2022 Latest Caselaw 11246 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Habeas Corpus Petition No. 273/2022

Dilip Singh S/o Shri Laxman Singh, Aged About 27 Years, Resident Of Godan Village, Jalore District, Rajasthan

----Petitioner Versus

1. State Of Rajasthan, Through The Home Secretary, Government Of Rajasthan, Jaipur.

2. Superintendent Of Police, Jalore District, Rajasthan.

3. The Station House Officer (Sho), Police Station Ahore, District Jalore, Rajasthan.

4. Ramesh Chaudhary S/o Shri Hemaram, By Caste Chaudhary, Resident Of Ghana Village Ahore Tehsil, Jalore District, Raj.

----Respondents

For Petitioner(s) : Mr. SS Choudhary For Respondent(s) : Mr. MA Siddiqui, GA-cum-AAG assisted by Mr. AR Malkani : Mr. JVS Deora for respondent No.4 Present in person Mr. Pradeep Daga, SHO, PS Aahore District Jalore

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

08/09/2022

This habeas corpus petition has been filed by the petitioner

alleging that his wife is missing along with his daughter and he is

apprehending that she is in illegal confinement of respondent

No.4.

This Court vide order dated 01.09.2022 has directed the

learned Public Prosecutor to furnish the factual report, however,

(2 of 2) [HC-273/2022]

today, the corpus appeared before this Court voluntarily along

with the respondent No.4.

Learned counsel Mr. JVS Deora appearing for respondent

No.4 has submitted that the corpus and respondent No.4 are living

together as per their own free will.

The corpus is present before this Court today and we have

interacted with her, she has submitted that the petitioner is her

husband but at present she is residing with respondent No.4 at

Bengaluru and Karnataka as per her own free will along with her

minor daughter. The corpus has further stated that she is not in

illegal confinement of respondent No.4 or anybody else.

The corpus is major and at present residing with respondent

No.4 as per her own free will, hence, we do not find any case for

interference in this Habeas Corpus petition, which is dismissed as

such.

(FARJAND ALI),J (VIJAY BISHNOI),J Surabhii/27-

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