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Rajasthan High Court - Jaipur

Bhim Singh S/O Shri Yadram vs The State Of Rajasthan on 29 August, 2019

Bench: Sabina, Goverdhan Bardhar

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

         D.B. Habeas Corpus Petition No. 212/2019

Bhim Singh, S/o Shri Yadram, aged about 36 years, R/o Kasane
Ka   Nagla,   Hukmi      Kheda,        Tehsil      Hindon       District   Karauli
(Rajasthan)
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, through Home, Department of Home,
        Secretariat, Jaipur
2.      The Additional Director General Of Police, Anti Human
        Trafficking Unit, Jaipur (Rajasthan)
3.      The Superintendent of Police Karauli District Karauli.
4.      The Station House Officer, Police Station Suroth Tehsil
        Hindon District Karauli
5.      Ramkuwar, S/o Shri Munshi, R/o Shyam Singh, S/o
        Kishroe, R/o Kasane Ka Nagla, Hukmi Kheda, Tehsil
        Hindon District Karauli (Raj.)
6.      Lakhan, S/o Shri Yadram, R/o Kasane Ka Nagla, Hukmi
        Kheda, Tehsil Hindon District Karauli (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Govind Gupta For Respondent(s) : Mrs. Alka Bhatnagar for the State HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 29/08/2019 Petitioner has filed this habeas corpus petition under Article 226 of the Constitution of India.

Detenue has been produced in the Court today. Hema, sister of the detenue is also present in the Court. Respondent No.6 Lakhan uncle of the detenue is also present in the Court. Lakhan (Downloaded on 04/09/2019 at 09:19:06 PM) (2 of 2) [HC-212/2019] is elder brother of petitioner Bhim Singh. Detenue has stated that she is presently residing with Lakhan and his wife and does not want to live with her father. Hema, sister of the detenue has stated that detenue is happily residing with her uncle Lakhan and aunt Rameshi.

Respondent No. 5 Ramkuwar is also present in the Court and he is the uncle of the petitioner.

In view of the above facts, it can not be said that the petitioner is in illegal confinement of respondent Nos. 5 and 6. Hence, no ground for interference by this Court is made out.

Petition stands disposed of accordingly. (GOVERDHAN BARDHAR)J. (SABINA)J. Sudha/C-1 (Downloaded on 04/09/2019 at 09:19:06 PM) Powered by TCPDF (www.tcpdf.org)