Rajasthan High Court - Jaipur
Saddiq Ali S/O Shri Abdul Kalam vs State Of Rajasthan on 12 December, 2018
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Habeas Corpus No. 258/2018
Saddiq Ali S/o Shri Abdul Kalam, Aged About 20 Years, R/o 34,
Bhanwar Colony, Rampura Road, Sanganer Jaipur (Rajasthan)
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Home
Department, Govt. Secretariat, Jaipur.
2. Director General Of Police, Police Head Quarter, Jaipur.
3. Commissioner Of Police, Commissionerate, Jaipur.
4. Deputy Commissioner Of Police, Jaipur City (South),
Jaipur.
5. S.H.O. Police Station, Muhana Dist. Jaipur.
6. Arbaj Khan S/o Shri Guddu Khan, Kagaji Mohalla, Maal Ki
Dhani Near Under Paas, Sanganer, Jaipur.
----Respondents
For Petitioner(s) : Mr.Hemant Kumar Sharma For Respondent(s) : Ms.Sonia Shandilya, Additional Government Advocate Mr.Krishna Kumar, Head Constable, PS - Muhana, Jaipur HON'BLE MR. JUSTICE MUNISHWAR NATH BHANDARI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Judgment 12/12/2018 This habeas corpus petition has been filed alleging that even after the missing report, corpus Shabnam has not been recovered.
This Court issued notices with directions to the Additional Advocate General Mr.BN Sandu to bring the progress report in pursuance of the Missing Person Registration (MPR).
(2 of 2) [HC-258/2018] The police recovered the corpus and produced before this Court. Her statement has been recorded by the Registrar (Judicial) pursuant to the directions of this Court. It is stated by the corpus that she has married with the respondent No.6 Arbaj Khan. She is major being at the age of 19 years, thus after recovery of the corpus and production before this Court, nothing remains, however, for the ends of justice, the parents were allowed to meet the corpus. They have accepted the marriage between the corpus Shabnam and Arbaj Khan.
To maintain the cordiality, a prayer is made to direct the corpus Shabnam and Arbaj Khan to visit them and if possible then today itself so that relation between the parties may remain. It has been accepted by Shabnam and Arbaj Khan and accordingly, they would visit the parents today itself.
With the aforesaid, the habeas corpus petition is disposed of.
The statement of the corpus Shabnam, recorded by the Registrar (Judicial) pursuant to the directions of this Court, is taken on record.
(BANWARI LAL SHARMA),J (M.N. BHANDARI),J Preeti/69 Powered by TCPDF (www.tcpdf.org)