Smt. Madhvi Gupta And Another vs State Of U.P. And 10 Others
2019 Latest Caselaw 6645 ALL

Citation : 2019 Latest Caselaw 6645 ALL
Judgement Date : 20 August, 2019

Allahabad High Court

Smt. Madhvi Gupta And Another vs State Of U.P. And 10 Others on 20 August, 2019

Bench: Rahul Chaturvedi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 67
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 652 of 2019
 

 
Petitioner :- Smt. Madhvi Gupta And Another
 
Respondent :- State Of U.P. And 10 Others
 
Counsel for Petitioner :- Mukesh Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rahul Chaturvedi,J.

Vakalatnama filed by Sri Anurag Dubey on behalf of opposite party nos. 4 to 11 today, is taken on record.

Sri Mukesh Kumar, learned counsel for the petitioners, Sri Anurag Dubey, learned counsel for private respondents and learned AGA are present.

Pursuant to the Court's order dated 05.08.2017, compliance report dated 19.08.2019 sent by the Chief Judicial Magistrate, Farrukhabad has been perused by this Court.

In compliance of the direction of this Court dated 09.07.2019, Ms. Madhvi Gupta is present before this Court, who has been duly identified by Anurag Dubey, learned counsel for opposite party nos. 4 to 11.

The Court had the opportunity to converse with Ms. Madhvi Gupta, who stated at Bar that she is 20 years of age, student of B.Sc. final year and has solemnized marriage with petitioner no. 2, Kamal Babu Kaushal and thus, is a wedded wife of Kamal Babu Kaushal. She further candidly stated that she wants to go with Kamal Babu Kaushal, her husband.

Keeping in view the will and desire of Ms. Madhvi Gupta (the alleged corpus) that she wants to lead her married life with Kamla Babu Kaushal, she is directed to lead her life of her own choice and may go anywhere she desires forthwith.

The amount of Rs. 50,000/- deposited in favour of Ms. Madhvi Gupta by petitioner no. 2, Kamal Babu Kaushal in the office of the Registrar General of the Cout shall be released within fifteen days from today to her.

Repondent nos. 4 to 11 are, hereby, directed not to create any impediment in the married life of the petitioners and not to become physical with the couple.

The presence of the police personals are dispensed with.

The present Habeas Corpus Petition is finally disposed of accordingly.

Order Date :- 20.8.2019

shailesh