Niranjan S/O Ghuriya vs State Of Rajasthan
2022 Latest Caselaw 6406 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 297/2022

Niranjan S/o Ghuriya, Aged About 52 Years, Resident Of Baghel
Mohalla Dubati, Dholpur, Rajasthan.
                                                                      ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      Superintendent        Of    Police,     Dholpur,         District   Dholpur,
        Rajasthan.
3.      S.h.o. Police Station Maniya, District Dholpur, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Rajendra Singh Tanwar For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

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

Judgment / Order

28/09/2022

1. Petitioner has filed the present habeas corpus petition

seeking production of the corpus who happens to be his major

daughter.

2. We have considered the contentions and have perused the

petition.

3. From perusal of the petition, it is revealed that petitioner has

already filed Missing Person Report on 03.09.2022. There is no

allegation of illegal detention in Missing Person Report. The proper

course available to the petitioner is to approach the concerned

Magistrate, hence, we are not inclined to entertain the present

habeas corpus petition.

(2 of 2) [HC-297/2022]

4. Accordingly, present Habeas Corpus Petition stands disposed

of

5. Petitioner is free to approach the concerned Magistrate to

enquire about the progress of Missing Person Report.

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

ARTI SHARMA /35

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