Ridmal Singh vs The State Of Rajasthan ...
2026 Latest Caselaw 5429 Raj

Rajasthan High Court - Jodhpur

Ridmal Singh vs The State Of Rajasthan ... on 8 April, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2026:RJ-JD:16227-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               D.B. Habeas Corpus Petition No. 107/2026

Ridmal Singh S/o Keshar Singh, Aged About 35 Years, R/o
Loodrada, Police Station - Siwana, District - Barmer (Rajasthan).
                                                                          ----Petitioner
                                       Versus
1.       The    State     Of       Rajasthan,      Through          Home        Secretary
         Secretariat, Jaipur.
2.       The Superintendent Of Police, Balotra (Rajasthan).
3.       Station    House          Officer,     Siwana,        District     -     Balotra
         (Rajasthan).
4.       Rajesh Rajpurohit S/o Daya Lal, R/o Village Loodrad,
         Tehsil - Siwana, District- Balotra (Rajasthan).
                                                                    ----Respondents


For Petitioner(s)              :    Mr. Dashrath Singh.
For Respondent(s)              :    Mr. Deepak Choudhary, GA cum AAG
                                    Mr. Sura Ram, I.O.,
                                    Ms. Vimla, MFC-151, Police Station
                                    Siwana, District Balotra.



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

08/04/2026

1. Heard learned counsel for the parties.

2. The present habeas corpus petition has been filed by the

petitioner, who is the husband of the corpus Mst. 'N' and it is

stated that the corpus Mst. 'N' along with her two minor children

are in illegal detention of the respondent No.4.

3. In pursuance of the direction issued by this Court, the corpus

Mst. 'N' has been produced before us.

(Uploaded on 08/04/2026 at 03:30:58 PM)

[2026:RJ-JD:16227-DB] (2 of 2) [HC-107/2026]

4. We have conferred with the corpus Mst. 'N'. The corpus Mst.

'N' is a major married lady having two minor children. She has

stated before us that the petitioner used to assault her and,

therefore, she has left her matrimonial home and is living

peacefully with the respondent No.4 of her own choice without any

pressure from any side. She has also stated that she is not under

illegal detention of the respondent No.4 as she is living with him of

her own free will.

5. In view of the statements made before us by the corpus Mst.

'N', we are convinced that she is not in illegal detention of the

respondent No.4. Thus, there is no force in the present habeas

corpus petition and the same is hereby dismissed.

(CHANDRA SHEKHAR SHARMA),J (VINIT KUMAR MATHUR),J

C-1-Shahenshah/-

(Uploaded on 08/04/2026 at 03:30:58 PM)

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