Rajasthan High Court - Jodhpur
Hetram vs State Of Rajasthan ... on 15 September, 2025
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
[2025:RJ-JD:40941-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Habeas Corpus Petition No. 27/2024
Hetram S/o Shri Kumbha Ram, Aged About 25 Years, Resident
Of Ward No. 10, 13 Spd 18 Spd, Tehsil Pilibanga, District
Hanumangarh (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Home Secretary, State Of
Rajasthan, Secretariat, Jaipur.
2. The Superintendent Of Police, Hanumangarh
3. The Sho, Police Station Pilibanga, District Hanumangarh
4. Ravindra S/o Pala Ram, Resident Of 13 Spd, Police Station
Pilibanga, District Hanumangarh.
----Respondents
For Petitioner(s) : Mr. Manjeet Godara.
For Respondent(s) : Mr. Deepak Choudhary, GA-cum-AAG
Mr. Shrawan Singh, FC-416
(Present in person).
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
HON'BLE MR. JUSTICE ANUROOP SINGHI
Judgment
15/09/2025
1. Heard learned counsel for the parties.
2. The present Habeas Corpus petition has been filed with the
prayer to produce the corpus before this Court, who is the
wife of the present petitioner and to handover the custody to
him.
3. Learned counsel for the petitioner submits that Smt.
Chandra Kala (corpus), who is the wife of the petitioner, is
missing since 31.08.2023 and, therefore, a Missing Persons
Report No.65/2023 dated 01.09.2023 was lodged by the
petitioner. He further submits that on the Missing Persons
Report, investigation was conducted and the same is still in
currency. He, therefore, prays that the respondents may be
directed to locate the corpus at the earliest.
(Uploaded on 15/09/2025 at 04:10:29 PM)
[2025:RJ-JD:40941-DB] (2 of 2) [HC-27/2024]
4. Learned Additional Advocate General has produced before
this Court the latest factual report, wherein, it has been
mentioned that all out efforts are being made to locate the
missing corpus in the present case and consistent steps are
being taken by the police authorities to trace out the missing
corpus. He further submits that as and when the corpus is
located, her custody may be handed over to the petitioner.
5. We have considered the submissions made at the Bar and
gone through the relevant record of the case.
6. The corpus is a major married lady and she is missing since
31.08.2023. The investigation of the Police shows that she
has eloped with a person, who is known to her and the
constant efforts are being made by the Police to locate the
whereabouts of the missing corpus.
7. At this stage, learned counsel for the petitioner submits that
the present Habeas Corpus petition may be disposed of with
a direction to the Police Authorities to take appropriate steps
on the Missing Persons Report filed by the petitioner.
8. In this view of the matter, the present Habeas Corpus
petition is disposed of with a direction to the respondents-
Police Authorities to take all proper actions to trace out the
corpus and the concentrated investigation will be made on
the Missing Persons Report filed by the petitioner. As soon as
the corpus is located or traced out, the appropriate action in
the matter for handing over her custody to the petitioner
shall be taken.
(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J
C7-1-Shahenshah/Sunils/-
(Uploaded on 15/09/2025 at 04:10:29 PM)
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