Rajasthan High Court - Jodhpur
Chail Singh vs State Of Rajasthan ... on 2 April, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:15218-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Habeas Corpus Petition No. 165/2026
Chail Singh S/o Shri Jai Singh, Aged About 48 Years, Resident Of
Dahiya Ko Seri, Ahore, Tehsil Ahore, District Jalore.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary Department Of
Home Affairs Government Secretariat, Jaipur.
2. The Superintendent Of Police, Jalore.
3. The Deputy Office Of Jalore, Jalore.
4. The Superintendent Of Police, Pali
5. Station House Officer, Police Station, Ahore.
6. Station House Officer, Police Station - Pali.
7. Shri Shailendra Singh S/o Shri Jabbar Singh, Aged About
20 Years, Resident Of- B/s - 187, Shivaji Nagar, District
Pali.
8. Aasu Singh S/o Shri Jethu Singh, Aged About 41 Years,
Resident Of Dahiya Ko Seri, Ahore, Tehsil Ahore, District
Jalore.
9. Panku Kanwar W/o Shri Aasu Singh, Aged About 40
Years, Resident Of Dahiya Ko Seri, Ahore, Tehsil Ahore,
District Jalore.
10. Jabbar Singh S/o Shri Mangu Singh, Aged About 49
Years, Resident Of B/s -187, Shivaji Nagar, District Pali.
11. Anita W/o Jabbar Singh, Aged About 45 Years, Resident
Of B/s -187, Shivaji Nagar, District Pali.
12. Nikita D/o Jabbar Singh, Aged About 19 Years, Resident
Of B/s - 187, Shivaji Nagar, District Pali.
----Respondents
For Petitioner(s) : Mr. Deepak Bishnoi
For Respondent(s) : Mr. Deepak Choudhary, AAG
Mr. KS Kumpawat
HON'BLE MR. JUSTICE FARJAND ALI
HON'BLE MR. JUSTICE CHANDRA SHEKHAR SHARMA (Uploaded on 04/04/2026 at 12:12:30 PM) (Downloaded on 06/04/2026 at 08:40:58 PM) [2026:RJ-JD:15218-DB] (2 of 2) [HC-165/2026] Order 02/04/2026
1. The instant habeas corpus is dismissed as withdrawn with the direction to Superintendent of Police, Jalore to depute a responsible police officer to get the present whereabout of the missing daughter of the petitioner who is a 22 years old major girl.
2. All sincere endeavors shall be made to trace her and whereafter information shall be provided to the petitioner.
3. In case of dereliction of duties by the officer and lethargy, nothing would preclude the petitioner to approach appropriate forum for appropriate remedy.
4. Pending applications, if any, are also disposed of. (CHANDRA SHEKHAR SHARMA),J (FARJAND ALI),J 209-chhavi/-
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