BHARAT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned AAG has submitted a factual report, as per which,the investigation of FIR No.271/2021 has resulted into a conclusion that the allegations levelled therein were patently false and a negative final report has been submitted in the Court concerned on 4/3/2022.

(2.) The petitioner has filed the instant habeas corpus petition alleging that he is involved in a live-in relationship with the respondent No.7 who is a married lady having a male child aged about four and half years from the wedlock with one Ashok Bhai.

(3.) We are of the firm view that in the facts and circumstances noted above and as the petitioner claims to be involved in a live-in relationship with a married woman, it is not a fit case to issue a writ in the nature of Habeas Corpus so as to direct production of the lady in Court.