Miss Aarohi @ Aarohi Thru. Her ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 19018 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:48650
 
Court No. - 13
 
Case :- HABEAS CORPUS WRIT PETITION No. - 232 of 2023
 
Petitioner :- Miss Aarohi @ Aarohi Thru. Her Grandmother Ramawati
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko And Others
 
Counsel for Petitioner :- Syed Mohammad Abid,Sonu Gupta
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State.

This petition has been filed by the deponent i.e. the maternal grandmother of the detenue.

It is alleged that the detenue is presently residing with respondent no. 7 who is the mother of the detenue. Learned counsel for the petitioner submits that custody of the detenue with respondent no. 7 is illegal.

It is admitted case of the deponent that respondent no. 7 is mother of the detenue who is minor aged about 18 years.

On due consideration to the judgment of this High Court passed in the case of "Amal Ifra Vs. State of U.P. and two others, Habeas Corpus Writ Petition No. 12616/2014", I am of the opinion that custody of the detenue with respondent no. 7 who is natural guardian (mother) is perfectly valid and is in the best interest of the detenue.

The petition being devoid of merits is dismissed.

Order Date :- 25.7.2023

R.C.