Rajasthan High Court - Jodhpur
Hariram @ Harish vs State Of Rajasthan & Ors on 21 July, 2008
Author: Prakash Tatia
Bench: Prakash Tatia, Sangeet Lodha
1
D.B. Civil Habeas Corpus (Writ) Petition No.4815/2008
Hariram @ Harish
vs
State of Rajasthan & Ors.
Date of order : - 21.7.2008
HON'BLE MR. PRAKASH TATIA, J.
HON'BLE MR. SANGEET LODHA, J.
Mr. Ravindra Singh, for the petitioner.
<><><> Heard learned counsel for the petitioner. The petitioner- father of one girl lodged FIR to Police Station Ramgarh of Jaisalmer. The corpus as well as one boy with her was produced by the police before the court of Judicial Magistrate, Jaisalmer, but by order dated 8.2.2008, the Judicial Magistrate, Jaisalmer handed over the custody of the corpus to the mother and father.
The petitioner instead of challenging the said order dated 8.2.2008 in regular course has preferred this habeas corpus petition. In view of the order dated 8.2.2008 it cannot be said that corpus is in illegal confinement, therefore, the habeas corpus petition is dismissed having not maintainable with liberty to the petitioner to take appropriate steps if advised and necessary.
(SANGEET LODHA), J. (PRAKASH TATIA), J. cpgoyal/-