Sita Singh vs The State Of Rajasthan ...
2025 Latest Caselaw 13720 Raj

Rajasthan High Court - Jodhpur

Sita Singh vs The State Of Rajasthan ... on 24 September, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:42936-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              D.B. Habeas Corpus Petition No. 358/2025

Sita Singh S/o Manna Singh, Aged About 55 Years, R/o Nichali
Nimadi, Siriyari, Tehsil Marawar Junction, District Pali, Rajasthan.
                                                                       ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through The Secretary, Ministry
         Of Home, Govt. Of Rajasthan, Secretariat, Jaipur.
2.       Superintendent Of Police, Pali.
3.       The Sho, Police Station, Siriyari.
4.       Jaswant        Singh      S/o      Ganpat         Singh,     R/o   Mudiya,
         Pachanpura, Raipur, Dist. Beawar, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Rajendra Singh Rajpurohit
                                   Ms. Jaya Bhati
For Respondent(s)            :     Mr. Deepak Choudhary, GA cum AAG
                                   Mr. Dina Ram, ASI Police Station
                                   Siriyari, District Pali



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANUROOP SINGHI

Judgment / Order

24/09/2025

In pursuance of the direction given by this Court on

11.09.2025, the corpus has been produced before this Court.

We have conferred with the corpus who is minor. She stated

before us that she wants to go with her parents. In the statements

recorded before police under Section 180 of the BNSS, she has

stated that she wants to go with her parents.

In view of the statement made before the police and her

desire expressed before us to go with her parents, the present

habeas corpus petition is disposed of with a direction to the police

(Uploaded on 24/09/2025 at 05:01:26 PM)

[2025:RJ-JD:42936-DB] (2 of 2) [HC-358/2025]

authorities to hand over the custody of the corpus to the

petitioner.

(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J 1-Taruna/-

(Uploaded on 24/09/2025 at 05:01:26 PM)

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