LAWS(MPH)-2026-2-22

RAMESHWAR PAL Vs. STATE OF MADHYA PRADESH

Decided On February 09, 2026
Rameshwar Pal Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Today, corpus is produced before this Court by Lady Sub Inspector Rachna Mahore and Lady Constable Sonam Mittal from Police Station Jigna District Datia.

(2.) Petitioner and mother of the corpus are present in person.

(3.) The instant petition is in the nature of habeas corpus.