Hriday Shree @ Ritik & Another vs State Of U.P. & 3 Others
2016 Latest Caselaw 4544 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 23280 of 2016
 

 
Petitioner :- Hriday Shree @ Ritik & Another
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Shiv Nath Singh
 
Counsel for Respondent :- G.A.
 
Hon'ble Abhai Kumar, J.

Sri Faizur Rahman, Advocate, has filed his Vakalatnama today on behalf of respondent no. 4, which is taken on record.

Heard learned counsel for the petitioner.

Respondent no. 4 is present along with corpus.

The corpus stated that she is 21 years of age and wife of petitioner no. 2 - Ajit Singh. She shows her disinclination to go with her husband. She stated that after the marriage due to dowry demand some incident took place and due to that reasons, she is not willing to go with her husband.

As the corpus is major and out of her freewill she is living with her father hence there is no question of illegal detention.

The petition is dismissed.

The bank draft of Rs. 15,000/- (fifteen thousand) deposited as per order of this Court, be handed over to the corpus today itself.

Order Date :- 26.07.2016.

Vinod.