Sant Lal vs The State (Nct Of Govt. Of Delhi) & ...
2008 Latest Caselaw 2233 Del

*               IN THE HIGH COURT OF DELHI AT NEW DELHI

+                            W.P(Crl.) No.1427/2008

%                         Date of Decision: 11.12.2008

Sant Lal                                                   .... Appellant
                          Through Mr. K.K. Sharma, Advocate.

                                   Versus

The State (NCT of Govt. of Delhi) & Ors               .... Respondents
                     Through Mr. Vijay Khanna, Advocate for the
                                 Respondents.
                                 Mr. Sanjeev Bhandari, Additional
                                 Standing Counsel along with ASI
                                 Madan Lal, P.S. Mukherjee Nagar.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE MANMOHAN SINGH

1.    Whether reporters of Local papers may be               YES
      allowed to see the judgment?
2.    To be referred to the reporter or not?                 NO
3.    Whether the judgment should be reported in             NO
      the Digest?


ANIL KUMAR, J.

*

This is a petition by Sh. Sant Lal-husband for production of his

wife Smt. Kanchan and taking her out from the wrongful confinement of

Respondents No.2 and 3.

Smt. Kanchan-wife of petitioner has been produced by the State.

Smt. Kanchan states that she is 24 years of age and she is capable of

taking her own independent decisions. She has also stated that she

does not want to go and live with her husband.

Sh.Sant Lal is present in the Court. The brother and sister-in-

law of Smt. Kanchan are also present. However, the wife Smt. Kanchan

has declined to go and join the matrimonial home despite the advice

given by her brother and sister-in-law.

Since Smt. Kanchan-wife has stated that she is not in the

confinement of Respondents No.2 & 3 against her wishes and she is

living with them on her own free will and desire and she does not want

to go and live with her husband-petitioner Sant Lal. In the

circumstances, no further orders are required and the petition is

disposed of.

ANIL KUMAR, J.

December 11, 2008                                 MANMOHAN SINGH, J.
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