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Judgment
Present petition has been filed under Article 226 of the Constitution of India read with Section 528 B.N.S.S., 2023 and petitioner, inter alia, seeks directions in the nature of Habeas Corpus seeking directions to the respondent for production of Sh. Laxmi Narayan Jilowa (petitioner’s father).
The brief facts of the case are that the petitioner’s father, aged about 61 years, left for his native place at Swami Sehi Village, Chirawa, District Jhunjhunu, Rajasthan on 20.08.2025 and has been missing since then.
Today, Sh. Laxmi Narayan Jilowa, missing father of the petitioner has appeared in person in the court. He submits that he was not illegally detained by anyone.
Since Sh. Laxmi Narayan Jilowa is in his sixties and is free to live wherever he pleases, therefore, no further order is required to be passed in the present petition and the petition is, accordingly, disposed of.