Ram Anuj & Another vs State Of U.P. & 3 Others
2016 Latest Caselaw 3947 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 27943 of 2016
 

 
Petitioner :- Ram Anuj & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Ajeet Kumar Srivastava
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioners as well as learned A.G.A for the State are present.

Sri Vivek Kumar Singh, Advocate, has filed his Vakalatnama today on behalf of opposite party no. 4, which is taken on record.

Respondent no. 4 - Shiv Shankar is present personally and corpus is also present before the Court, she stated that she is 21 years old and at present she is living with her parents with her own freewill. She wants to stay with her parents, though learned counsel for the petitioners submitted that the marriage was solemnized with petitioner no. 1 of petitioner no. 2 even then she is not going to petitioner no. 1, but seeing the facts that the corpus is major and not willing to go with the petitioner no. 1, order otherwise cannot be passed.

A bank draft of Rs. 10,000/-, which was deposited in Registry of the Court in the name of corpus may be handed over to the corpus. Office is directed to handover the said bank draft to the corpus today itself.

With the above observation, this habeas corpus writ petition is liable to be dismissed.

Order Date :- 06.07.2016.

Vinod.