Pooja Tiwari vs Arvind Mishra & 2 Others
2016 Latest Caselaw 3946 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 19786 of 2016
 

 
Petitioner :- Pooja Tiwari
 
Respondent :- Arvind Mishra & 2 Others
 
Counsel for Petitioner :- Niyaz Ahmad Khan
 
Counsel for Respondent :- G.A.,Brijesh Kumar Mishra
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioner is present but none is present on behalf of private respondent nos. 1 & 2.

Corpus is present personally before the Court, who is identified by Ch. N. A. Khan, Advocate, counsel for the petitioner.

The corpus has stated that she has come here out of her freewill, but it is stated that she was detained by respondent nos. 1 & 2. It is significant to note here that respondent nos. 1 & 2 are not present here today and the corpus has made her appearance on her own freewill. She is major, her date of birth is 02nd October, 1984, more than 30 years old as per mark-sheet, which is annexed as Annexure No. 1 to this petition.

The corpus has stated that she may be set free for wherever she wants to go. If the corpus is major then she is having liberty wherever she wants to go and even no order is required.

In the circumstances, it is ordered that corpus is at liberty wherever she wants to go.

This petition is disposed of accordingly.

Order Date :- 06.07.2016.

Vinod.