Mohan Lal vs State Of Rajasthan ...
2026 Latest Caselaw 3075 Raj

Rajasthan High Court - Jodhpur

Mohan Lal vs State Of Rajasthan ... on 24 February, 2026

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2026:RJ-JD:9761-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              D.B. Habeas Corpus Petition No. 75/2026

Mohan Lal S/o Dungara Ram, Aged About 52 Years, R/o Jat
Colony, Samdari Road, Balotara (Rural), District Balotara.
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, The Secretary, Home Department,
         Government Of Rajasthan, Secretariat, Jaipur.
2.       The Director General Of Police, Police Head Quarters
         Jaipur.
3.       Superintendent Of Police, Balotara.
4.       The S.h.o., Police Station, Balotara, District Balotara.
5.       Vikram S/o Pataram Jat, R/o Gundau Tehsil Sanchore,
         District Sanchore.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Hanuman Ram
For Respondent(s)           :     Mr. Deepak Choudhary, GA-cum-AAG
                                  Mr. Brijesh Bhintal



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA

Order

24/02/2026

1. Heard learned counsel for the parties.

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

father of the corpus Mst. 'L' and it has been alleged that the

corpus Mst. 'L' is in illegal detention of Vikram @ Veeraram.

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

corpus Mst. 'L' is appeared before us.

4. We have conferred with the corpus Mst. 'L'. She has stated

that she is 19 years of age and has studied up to 12 th class,

understanding her well being quite well. She has stated that she is

(Uploaded on 24/02/2026 at 05:25:19 PM)

[2026:RJ-JD:9761-DB] (2 of 2) [HC-75/2026]

not in illegal detention of respondent No.5 - Vikram @ Veeraram

and after solemnizing marriage with the respondent No.5, she is

living happily with him. She stated that she does not want to go

and live with the present petitioner or any other family members

as she was threatened to life by her parents. She has requested

us for providing police protection till she and respondent No.5

Veeraram reach their destination at Gujarat.

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

'L', we are fully convinced that corpus Mst. 'L' is not in illegal

detention of respondent No.5. Since the corpus Mst. 'L' is a major

lady, understanding her well being quite well, therefore, she is

free to go and live at a place of her own choice.

6. The Habeas Corpus Petition is, therefore, fails and the same

is hereby dismissed.

7. Since the corpus Mst. 'L' is under the apprehension of dire

consequences/threat at the hands of her parents, therefore,

learned AAG is directed to provide adequate security to the corpus

Mst. 'L' and respondent No.5, till both of them reach at their

destination at Gujarat.

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

C-1-nitin/-

(Uploaded on 24/02/2026 at 05:25:19 PM)

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