RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN this petition seeking a writ of habeas corpus, on 02.04.2014, a co -ordinate Bench issued notices to the respondents to show cause as to why a direction for producing the alleged detenu be not issued; and the learned Government Counsel put in appearance on behalf of the respondents Nos. 1 to 3. Today, the alleged detenu, the wife of the petitioner and daughter of the respondent No. 4, has been produced before us by the Circle Officer (Rural), Pali. We have conferred with the alleged detenu in camera and, thereafter, in the presence of all concerned and have also gone through the record.

(2.) AFTER taking into comprehension all the facts and circumstances, we are clearly of the view that the present one has been a totally baseless and rather unwarranted petition seeking a writ of habeas corpus; and for the reason of this petition, wife of the petitioner, who is carrying advanced pregnancy, has been unnecessarily brought before the Court.

(3.) ON 21.02.2014, the Sub -Divisional Magistrate, Rohat ('SDM'), issued the process in the said proceedings under Section 97 Cr. P.C.; and directed the SHO, Police Station, Rohat to search out the alleged detenu and to produce her before him. She was produced before the SDM on 24.02.2014; and the SDM proceeded to record her statements.