Rajasthan High Court - Jaipur
Smt Khatoon Widow Of Late Shri Nazeer ... vs State Of Rajasthan on 4 February, 2019
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Habeas Corpus No. 274/2018
Smt Khatoon Widow of Late Shri Nazeer Khan, Aged About 65
Years, Resident Of House No. 233 Bhanda Basti, Nahari Ka Naka,
Near Makka Maszid, Shastri Nagar, Jaipur, Rajasthan
----Petitioner
Versus
1. State Of Rajasthan, Through Chief Secretary, (Homes)
Secretariat, Jaipur
2. The Commissioner Of Police, Commissionerate, Jaipur,
Rajasthan
3. SHO Police Station, Mahesh Nagar, Jaipur South, Jaipur,
Rajasthan
----Respondents
For Petitioner(s) : Mr.Paker Farooq with Mr.Jai Singh Rathore For Respondent(s) : Mr.Pankaj Sisodia, Assistant Government Advocate Mr.Arun Kumar Poonia, SHO, PS - Mahesh Nagar, Jaipur (South) - Investigating Officer - present in person HON'BLE MR. JUSTICE MUNISHWAR NATH BHANDARI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 04/02/2019 The writ petition in the nature of habeas corpus has been filed alleging illegal detention of Farida.
This Court issued notices on the respondents with the direction to recover and produce the corpus.
In pursuance of the direction, the corpus has been produced. Her statement has been recorded by Registrar (Downloaded on 06/06/2021 at 12:11:23 AM) (2 of 2) [HC-274/2018] (Judicial). The corpus is major and has shown her desire to stay with Megharam and not to go with the petitioner (Mother).
The statement of the corpus is taken on record. Since corpus is major, therefore, she is set free to go as per her desire.
In view of the above, we do not find it to be a case of illegal detention, hence, the habeas corpus petition is dismissed.
(BANWARI LAL SHARMA),J (M.N. BHANDARI),J Preeti/8 (Downloaded on 06/06/2021 at 12:11:23 AM) Powered by TCPDF (www.tcpdf.org)