Rajasthan High Court - Jodhpur
Ramchandra Sharma vs State Of Rajasthan & Ors on 14 July, 2017
Bench: Gopal Krishan Vyas, Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Habeas Corpus No. 83/2017
Ramchandra Sharma S/o Shri Rameshvar Sharma, B/C Brahmin,
Age 55 years, R/o Deveriya, Police Station Phulia, Tehsil Phulia,
District Bhilwara.
----Petitioner
Versus
1. State of Rajasthan through the Principal Secretary,
Department of Home, Government Secretariat, Govt. of
Rajasthan, Jaipur.
2. The Director General of Police, Govt. of Rajasthan, Police
Headquarters, Jaipur.
3. The S.P. District Bhilwara, Rajasthan.
4. Deputy Superintendent of Police Bhilwara, Raj.
5. SHO, Police Station Phulia, District Bhilwara, Raj.
----Respondents
_____________________________________________________
Mr. Ramchandra Sharma, petitioner - father, present in person.
Mr. S.K. Vyas, AAG-cum-Govt. Advocate.
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 14/07/2017 In pursuance of notice issued by this Court, learned AAG-cum-Govt. Advocate produced the corpus Pooja Sharma before us.
We have ascertained the age of the corpus Pooja Sharma from the record. As per the certificate of Board of Secondary Education, Rajasthan, (Annex.2), the date of birth of the corpus Pooja Sharma is 07.07.1999.
(2 of 2) In view of the fact that the corpus Pooja Sharma is major and willing to go with her father, the instant habeas corpus petition is hereby dismissed with liberty to the corpus Pooja Sharma to go with her father.
(MANOJ KUMAR GARG)J. (GOPAL KRISHAN VYAS)J sudhir