Smt. Sandhya Bharti And Another vs State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 7304 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 47686 of 2014
 

 
Petitioner :- Smt. Sandhya Bharti And Another
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Prashant Kumar,Ashutosh Gupta
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for petitioners appeared. Learned A.G.A. appeared for respondent nos. 1, 2 and 3.

Shri Prashan Pandey has filed vakalatnama on behalf of respondent no.4 Mahangu Ram.

Corpus Smt. Sandhya Bharti was produced by respondent no.4 Mahangu Ram. She stated before the Court that her date of birth is 1.6.1990 and she is major. She further stated before the Court that petitioner no.2 Rajat Mahendra is her husband and she is legally wedded wife.

Respondent no.4 Mahangu Ram admitted that Smt. Sandhya Bharti  is legally wedded wife of petitioner no.2 Rajat Mahendra.

In view of above statement of the parties, corpus petitioner no.1 Smt. Sandhya Bharti is at liberty to go with him. 

The writ petition is finally disposed off.   

Order Date :- 8.10.2014

RU