Om Shankar Mourya & Another vs State Of U.P. & 3 Others
2016 Latest Caselaw 4530 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 14609 of 2016
 

 
Petitioner :- Om Shankar Mourya & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Indra Kumar Mishra
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioner as well as learned counsel for respondent no. 4 are present.

Respondent no. 4 is present in person along with the corpus - Smt. Shagun @ Nazrana.

As per statement of the corpus her age is about 25 years. She is living with petitioner no. 1- Om Shankar Mourya in his house and she wants to live with him.

Learned counsel for respondent no. 4 has no objection regarding that, hence it is ordered that corpus being major and has admitted to be wife of petitioner no. 1, she is allowed to go with petitioner no. 1 as per her wishes.

The petition is disposed off accordingly.

A bank draft of Rs. 25,000/- (twenty five thousand) that has been deposited as per direction of this Court be handed over to the corpus today itself.

Order Date :- 26.07.2016.

Vinod.