Sakshi vs State Of Rajasthan ...
2026 Latest Caselaw 1716 Raj

Rajasthan High Court - Jodhpur

Sakshi vs State Of Rajasthan ... on 4 February, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2026:RJ-JD:6310-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              D.B. Habeas Corpus Petition No. 33/2026

Sakshi W/o Shri Jai Prakash, D/o Shri Rajesh, Aged About 23
Years, Resident Of Naya Nagar, Bhadwasiya, District- Jodhpur.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Home Secretary, Secretariat,
         Jaipur
2.       The Police Commissioner, Jodhpur.
3.       The Superintendent Of Police, Jodhpur.
4.       Station House Officer, Police Station, Mata Ka Than,
         Jodhpur.
5.       Om Prakash Tanwar, Resident Of- Darjiyo Ka Mohalla,
         Bap, District- Phalodi.
6.       Geeta Devi W/o Shri Om Prakash Tanwar, Resident Of-
         Darjiyo Ka Mohalla, Bap, District- Phalodi.
7.       Ibaksh S/o Shri Omprakash, Resident Of- Darjiyo Ka
         Mohalla, Bap, District- Phalodi.
8.       Dinesh S/o Shri Om Prakash Tanwar, Resident Of- Darjiyo
         Ka Mohalla, Bap, District- Phalodi.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Deepak Bishnoi
For Respondent(s)           :     Mr. Deepak Choudhary, GA-cum-AAG
                                  Mr. Bhawani Singh, SHO, PS
                                  Pratapnagar, Jodhpur (West).



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

04/02/2026

1. Heard learned counsel for the parties.

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

petitioner - Sakshi, who claims to be the wife of the corpus

Jayprakash. It is stated that the petitioner has solemnized

(Uploaded on 04/02/2026 at 05:12:39 PM)

[2026:RJ-JD:6310-DB] (2 of 2) [HC-33/2026]

marriage with the corpus Jayprakash and after the marriage,

corpus Jayprakash has been kept in illegal detention of the private

respondents.

3. In pursuance of the directions issued by this Court, the

corpus Jayprakash has been produced before this Court.

4. We have conferred with the corpus Jayprakash. He has

stated that he is 26 years of age and has studied up to 12 th class.

He understands his well being quite well. He has stated that he is

neither in the illegal detention of the private respondents nor is

living with the private respondents under any pressure. He

submits that since the present petitioner is threatening of suicide,

he is not living with her.

5. In the considered opinion of this Court, this is a case of pure

marital dispute between the petitioner and the corpus Jayprakash.

As per the statement of corpus Jayprakash, he is not in illegal

detention of private respondents, therefore, there is no force in

the present Heabeas Corpus Petition and the same is hereby

dismissed.

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

12-nitin/-

(Uploaded on 04/02/2026 at 05:12:39 PM)

Powered by TCPDF (www.tcpdf.org)