JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS habeas corpus petition is preferred by Mr. Jagdish S/o Tulchha Ram, resident of Samdari, District Barmer, to have a direction to produce alleged detenue Ms. Anita Kumari before the court. As per the facts averred in the petition for writ, Ms. Anita Kumar, daughter of the petitioner, is minor, being 01.01.1999 her date of birth. Respondents Raju Ram S/o Lal Ram, Champa Lal S/o Hukma Ram, Mohan Lal S/o Ganesha Ram, Champa Lal S/o Chhoga Ram, Lala Ram S/o Mansa Ram and Smt. Hanja Devi W/o Lala Ram abducted Ms. Anita Kumari on 24.04.2014. A first information report was lodged at Police Station Samdari on 25.04.2014, but of no consequence. Necessary representations were also submitted to the Collector, Barmer and the Superintendent of Police, Barmer on 04.05.2014. The authorities concerned id not choose to act upon the representations, thus, this habeas corpus petition is preferred.

(2.) THIS court by the order dated 23.05.2014 directed learned counsel for the petitioner to supply a copy of the writ petition to learned Government Advocate enabling him to avail necessary instructions. In pursuance thereto, Mr. Amrit Lal, Deputy Superintendent of Police, Balotara, has produced the corpus before us. Mr. Amrit Lal, Deputy Superintendent of Police has also made available necessary documents relating to the investigation made on basis of the first information report lodged at the instance of the petitioner.

(3.) IN the miscellaneous petition aforesaid, on 20.05.2014, the Station House Officer, Police Station Samdari, District Barmer was directed to ensure that no harm by caused to the petitioners in the miscellaneous petition.