Shahnawaj vs State Of U.P. And 3 Others
2021 Latest Caselaw 3848 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 3981 of 2018
 

 
Petitioner :- Shahnawaj
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kunvar Rahul Singh,Manish Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Shamim Ahmed,J.

None appears on behalf of the petitioner though the case was called in the revised list.

The writ of habeas corpus has been filed alleging illegal detention of corpus Shahnawaj.

Affidavit filed by the learned AGA shows release order subject to verification of address and of the guardian. It shows that the address given by the corpus could not be verified and in the light of the judgment of Apex Court in the case of Dr. Upendra Bakshi (II) and others vs. State of U.P. and others, (1986) 4 SCC 106, dated 23.07.1986, the girls involved in immoral trafficking kept at the home at Agra cannot be released without proper verification.

In the facts and circumstances of the case, we do not find it the case of illegal detention of corpus Shahnawaj and otherwise none is here to press the present writ petition when it was called in the revised list.

The writ petition is accordingly dismissed.

Order Date :- 17.3.2021

Ashish Pd.