Jagdish Singh vs The State Of Rajasthan ...
2026 Latest Caselaw 3372 Raj

Rajasthan High Court - Jodhpur

Jagdish Singh vs The State Of Rajasthan ... on 27 February, 2026

Bench: Rekha Borana, Yogendra Kumar Purohit

[2026:RJ-JD:10732-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               D.B. Habeas Corpus Petition No. 92/2026

Jagdish Singh S/o Shri Sawai Singh, Aged About 22 Years, R/o
Shakkargarh, District Rajsamand (Raj.).
                                                                         ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through The Secretary, Ministry
         Of Home Affairs, Government Of Rajasthan, Jaipur.
2.       The Inspector General Of Police, Udaipur Range (Raj.).
3.       The Superintendent Of Police, District Rajsamand.
4.       The    Station      House        Officer,       P.s.       Devgarh,   District
         Rajsamand (Raj.).
5.       Chanchal Kumari W/o Jagdish Singh D/o Shri Arjun Singh,
         Aged About 23 Years, R/o Hapala, Shakkargarh, Miyala,
         Deogarh, District Rajsamand (Raj.).
6.       Arjun Singh, R/o Hapala, Shakkargarh, Miyala, Deogarh,
         District Rajsamand (Raj.).
                                                                      ----Respondents


For Petitioner(s)            :     Petitioner, present in person
For Respondent(s)            :     Mr. Deepak Choudhary, GA-cum-AAG
                                   Mr. Kishor Singh, ASI, Devgarh,
                                   Rajsamand



               HON'BLE MS. JUSTICE REKHA BORANA

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

27/02/2026

1. Corpus Smt. 'C' has been produced before the Court.

2. She candidly on her own free will/volition submitted that she

wants to accompany the petitioner and does not want to go to her

parents house.

3. Admittedly, the corpus is a major.

(Uploaded on 27/02/2026 at 02:00:43 PM)

[2026:RJ-JD:10732-DB] (2 of 2) [HC-92/2026]

4. In that view, the present habeas corpus petition is disposed

of. The corpus being a major, is free to move as per her own will.

(YOGENDRA KUMAR PUROHIT),J (REKHA BORANA),J

C-1-suraj/-

(Uploaded on 27/02/2026 at 02:00:43 PM)

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