Rajasthan High Court - Jodhpur
Sohan Lal Khatik vs The State Of Rajasthan on 15 January, 2021
Bench: Sandeep Mehta, Devendra Kachhawaha
(1 of 2) [HC-225/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
..
D.B. Habeas Corpus Petition No. 225/2020 Sohan Lal Khatik S/o Shri Shri Dhanna Ji, Aged About 66 Years, R/o Sajjanpura, Police Station Mandal, District Bhilwara.
----Petitioner Versus
1. The State Of Rajasthan, Through The Secretary, Ministry Of Home Affairs, Rajasthan, Jaipur
2. The Superintendent Of Police, Bhilwara.
3. The Sho, Police Station, Mandal, District Bhilwara.
4. Kishan S/o Gheesu Khatik, R/o Village Baldarkha, Tehsil Banera, District Bhilwara.
5. Gheesu S/o Kana Khatik, R/o Village Baldarkha, Tehsil Banera, District Bhilwara.
6. Mukesh S/o Gheesu Khatik, R/o Village Baldarkha, Tehsil Banera, District Bhilwara.
----Respondents For Petitioner(s) : Mr. Naman Mohnot on behalf of Mr. Neeraj Kumar Gurjar.
Mr. Praveen Bhati.
For Respondent(s) : Mr. Abhishek Purohit, Associate to Mr. Farzand Ali, GA-cum-AAG.
Mr. Rajendra Charan.
Mr. Chandra Prakash, ASI, PS Mandal, Bhilwara.
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA Order 15/01/2021 The instant habeas corpus petition has been preferred by the petitioner - Sohan Lal with an allegation that his daughter Ms. "G" has been illegally detained by the respondent Kishan. The corpus is present in the Court with the respondent No. 4 - Kishan. We (Downloaded on 15/01/2021 at 09:10:58 PM) (2 of 2) [HC-225/2020] conferred with the corpus, who is major as on date. With full confidence and composure, she stated that she has married Kishan Khatik S/o Gheesu Khatik of her own free will and volition. She categorically stated that her father was trying to marry her with a drunkard and thus, she left her father's house and voluntarily married Kishan after attaining the age of majority. The corpus categorically stated that she is not under any illegal confinement.
Thus, we set the corpus at liberty forthwith. She is free to go to the place of her desire. The SHO, PS, Mandal shall provide appropriate security to the corpus and shall safely escort her to the house of Kishan Khatik at village Baldarkha, Tehsil Banera, District Bhilwara. In case, any threat perception to the life and limb of the corpus is felt, appropriate security shall be provided to her.
A copy of this order shall be forwarded to the Superintendent of Police, Bhilwara.
The habeas corpus petition is rejected accordingly. Rule is discharged.
(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J 32-Mohan/Amit (Downloaded on 15/01/2021 at 09:10:58 PM) Powered by TCPDF (www.tcpdf.org)