Citation : 2022 Latest Caselaw 6229 Raj/2
Judgement Date : 16 September, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Habeas Corpus Petition No. 290/2022
Shivdan Raigar S/o Shri Ramnath Raigar, Aged About 46 Years,
Resident Of Raigar Mohalla, Baskhoh, Police Station Bassi, Jaipur
Rural, District Jaipur, Rajasthan.
----Petitioner
Versus
1. The State Of Rajasthan, Through Home Secretary, Home
Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2. The Additional Director General Of Police, Anti Human
Trafficking Unit, Police Head Quarter, Jaipur Rajasthan.
3. Commissionariate Of Police, M.i. Road, Jaipur District
District Jaipur, Rajasthan.
4. Deputy Commissionariate Of Police (East), Rajasthan
Police, Durgapura, Jaipur Rajasthan.
5. The S.h.o. Police Station Bassi, Jaipur (East), Jaipur
Rajasthan.
6. The S.h.o. Police Station Muhana Mandi, Jaipur (South),
District Jaipur Rajasthan.
----Respondents
For Petitioner(s) : Mr. Rajendra Prasad Sharma For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.
HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN
Judgment / Order
16/09/2022
1. Petitioner has filed the present habeas corpus petition
seeking production of the corpus who happens to be his major
daughter.
2. We have perused the petition.
(2 of 2) [HC-290/2022]
3. From perusal of the petition, it is revealed that petitioner has
already filed Missing Person Report on 24.04.2022. There is no
allegation of illegal detention in Missing Person Report, hence, we
are not inclined to entertain the present habeas corpus petition.
4. Accordingly, present Habeas Corpus Petition stands disposed
of.
5. However, petitioner is free to approach the concern
Magistrate to enquire about the progress of Missing Person Report.
(SAMEER JAIN),J (PANKAJ BHANDARI),J
ARTI SHARMA /32
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