Smt. Saraswati And Another vs State Of U.P.And 3 Others
2023 Latest Caselaw 6460 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 168 of 2023
 

 
Petitioner :- Smt. Saraswati And Another
 
Respondent :- State Of U.P.And 3 Others
 
Counsel for Petitioner :- Usha Srivastava,Vinod Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Kumar Birla,J.

Hon'ble Kshitij Shailendra,J.

Heard Sri Vinod Kumar Srivastava, learned counsel for the petitioners and Sri Ratan Singh, learned A.G.A for the State respondents.

Present habeas corpus petition has been filed seeking a direction to the respondent no. 2 to set free the petitioner no. 1 forthwith.

Admittedly, the petitioner no.1-Smt. Saraswati- corpus is in the custody of Rajkiya Balgrah (Balika), Swaroop Nagar, District Kanpur pursuant to order of the Child Welfare Committee dated 31.07.2022.

It is settled law that in case the corpus is in Rajkiya Balgrah/Nari Niketan pursuant to the order of Child Welfare Committee, the habeas corpus petition would not be maintainable.

In this regard reference may be made to the judgment rendered by this court in Saurabh Pandey and another vs. State of U.P. 2019 (10) A.D.J. 812 (D.B.), Vijay Lakshmi vs. State of U.P. AIR Online 2021 All 3058, Vandana @ Bandana Saini Vs. State of U.P. 2021 (5) ALJ 357 and Shif @ Manu Vs. State of U.P. AIR Online 2020 All 2590.

The habeas corpus petition is accordingly dismissed.

Order Date :- 28.2.2023

Nitendra