LALCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition in the nature of habeas corpus has been filed by the petitioner alleging that his sister is in wrongful confinement of respondent No.4 Pappu Ram.

(2.) By order dtd. 27/4/2023, copy of the petition was ordered to be served on learned AAG, who was directed to complete his instructions/file factual report.

(3.) Thereafter, the matter was listed on various occasions before this Court and factual reports have been produced indicating the efforts made to locate the corpus and the suspect.