Manohar Lal vs State Of Rajasthan ...
2023 Latest Caselaw 2241 Raj

[2023/RJJD/006710]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Habeas Corpus Petition No. 49/2023

Manohar Lal S/o Shri Bhanwar Lal Dangi, Aged About 36 Years, Dangi Mohalla, Satkhanda, P.s. Sadar Nimbaheda, Dist. Chittorgarh (Raj.).

----Petitioner Versus

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

2. The Superintendent Of Police, Chittorgarh.

3. The Station House Officer, P.s. Sadar Nimbaheda, Dist.

Chittorgarh.

4. Pappu Lal S/o Shri Mangiram Dangi, Satkhanda, P.s.

Sadar Nimbaheda, Dist. Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Manohar Lal, petitioner, present in person

For Respondent(s) : Mr. M.A. Siddiqui, AAG with Mr. A.R.

Malkani

Mr. Ratan Lal Dangi, maternal uncle of the corpus, present in person

Mr. Lekhraj, ASI, Ms. Meera, MFC -

1190, PS Sadar, Nimbahera, Chittorgarh, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment / Order

16/03/2023

[2023/RJJD/006710] (2 of 3) [HC-49/2023]

This Habeas Corpus Petition is filed by the petitioner

claiming that his minor daughter is abducted by the

respondent No.4 on 2.2.2023 and at present, she is in his

illegal confinement.

During the pendency of this Habeas Corpus Petition, the

corpus was traced out by the police, however, as she refused

to go with the petitioner, she was admitted to Sakhi-I Stop

Center, Chittorgarh and after receiving this information, this

Court has directed the learned AAG to produce the corpus

before the Court on 1.3.2023.

On 1.3.2023, the corpus was produced before this Court,

however, when she refused to go with the petitioner, then,

this Court ordered for lodging the corpus at Balika Grah,

Udaipur with a direction to list this matter today.

Today, the corpus is produced before us and she has

again reiterated that she does not want to go with the

petitioner as she is apprehending that he may harass her. The

corpus has stated that she is ready to go with her maternal

uncle namely Mr. Ratan Lal Dangi, who is also present in the

Court.

We have interacted Mr. Ratan Lal Dangi, maternal uncle

of the corpus and he assures this Court that he will take care

of the corpus and will not cause any harm to her.

Taking into consideration the above facts and

circumstances of the case, we deem it appropriate to

[2023/RJJD/006710] (3 of 3) [HC-49/2023]

direct the police to handover the custody of the corpus to her

maternal uncle Mr. Ratan Lal Dangi, after getting her released

from the Balika Grah, Udaipur.

The Habeas Corpus Petition is disposed of accordingly.

(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J

48 - ms rathore

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