Anop Ram vs The State Of Rajasthan
2023 Latest Caselaw 2370 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Habeas Corpus Petition No. 68/2023

Anop Ram

----Petitioner Versus

The State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Anop Ram, Grandfather of Corpus, present in person

For Respondent(s) : Mr. M.A. Siddiqui, GA-cum-AAG with Mr. A.R. Malkani

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

21/03/2023

Mr. Anop Ram, Grandfather of Corpus, present in person,

has submitted that his minor grand-daughter is missing since

29.1.2023 and in relation to that, an FIR has also been

lodged by him in the concerned Police Station, but the police

is not tracing out his minor grand-daughter. Mr. Anop Ram

has further submitted that he has apprehension that his

minor grand-daughter is in illegal confinement of respondent

No.4.

(2 of 2) [HC-68/2023]

Let copy of the Habeas Corpus Petition be supplied to

the learned AAG during the course of the day, who may file

the factual report before this Court on 27.3.2023.

List on 27.3.2023.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

70-msrathore/-

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