HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Habeas Corpus Petition No. 229/2026 URN: HC / 632U / 2026
Rahis S/o Abdul Quershi, Aged About 52 Years, R/o Near Sangam Cinema, Ward No. 9 (Old No.6), Khandela, District Sikar (Rajasthan) (Father of Illegal Detainee Sujan) ----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Department Of Home, Govt. Of Rajasthan, Secretariat, Jaipur.
2. The Director General Of Police, Rajasthan Police, Police Headquarter, Lalkothi, Jaipur (Raj.)
3. The Superintendent Of Police, District Sikar (Raj.)
4. The Station House Officer, Police Station Khandela District Sikar (Raj.)
Respondents/State Authorities
5. Babu Kumawat S/o Shri Banwari Lal Kumawat, Aged About 23 Years, R/o Dheerajgarh Colony, Near Central School, Khandela, District Sikar (Raj.)
6. Banwari Lal Kumawat Son Of Pokhar (Father Of Babu Kumawat), R/o Dheerajgarh Colony, Near Central School, Khandela, District Sikar (Raj.)
----Respondents
For Petitioner(s) : Mr. Azad Ahmed
For Respondent(s) : Mr. Rajesh Choudhary, GA cum AAG with
Mr. Aman Agarwal
Ms. Neha Goyal
Mr. Vinod Sharma
Smt. Suresh Choudhary, S.I., P.S.
Khandela, Sikar
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE RAVI CHIRANIA Judgment / Order
09/07/2026
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[HC-229/2026] Pursuant to order of this Court, Smt. Suresh Choudhary, Sub-Inspector, Police Station Khandela, District Sikar has produced the missing girl-Ms. "S" before us. Indisputably, she is major.
On interaction, she stated that she is residing with Mr. Babu Kumawat out of her free will and is not in illegal detention. Since, Ms. "S" is major, she is at liberty to go wherever she desires.
In view of the aforesaid, this habeas corpus petition is disposed of with a direction to the Police authorities to let her go wherever she wants and to ensure her safe return to the place of her choice.
Pending application(s), if any, also stands disposed of.
(RAVI CHIRANIA),J (MAHENDAR KUMAR GOYAL),J
2/Manish
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