Sonam Sharma Throu Her Husband ... vs State Of U.P.Throu.Secy.Home ...
2014 Latest Caselaw 6534 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- HABEAS CORPUS No. - 286 of 2014
 

 
Petitioner :- Sonam Sharma Throu Her Husband Rahul Gangwar
 
Respondent :- State Of U.P.Throu.Secy.Home Civil Sectt.Lko.And Ors.
 
Counsel for Petitioner :- G.L.Yadav
 
Counsel for Respondent :- Govt.Advocate,Ramesh Chandra
 

 
Hon'ble Aditya Nath Mittal,J.

Heard learned counsel for the petitioner, learned AGA and the learned counsel appearing for the opposite party no. 3.

The alleged detenue Sonam Sharma is also present in the court. She has stated that she is aged about 28 years and she has solemnized the marriage with Rahul Gangwar but because he is unemployed, therefore, she is residing with her father of her own will.  She has further stated that she has not been illegally detained by the opposite party no.3.

In view of the statement of the alleged detenue, I do not find any substance in the petition.

The petition is dismissed.  The opposite party no.3 is entitled for the amount deposited in this court by order dated 29.08.2014.

Order Date :- 16.9.2014

VNP/-