Pramila vs State & Ors
2016 Latest Caselaw 7419 Del

$~24 & 33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Judgment Dated: 15th December, 2016
+                               W.P. (CRL.) 2825/2016

        INDERWATI                                                ..... Petitioner
                                Through   Mr.Tejpal Shokeen, Advocate

                                versus

        STATE & ORS                                             ..... Respondents
                                Through   Mr.Siddharth Yadav, Advocate from
                                          Delhi High Court Legal Services
                                          Committee.
                                          Insp. Lokender Singh, PS Malviya
                                          Nagar & Insp. B.S.Gulia, PS Palam
                                          Village, in person.
                                          Mr.Nitendra Sharma, Advocate for
                                          respondent No.4.

+                               W.P. (CRL.) 2757/2016

        PRAMILA                                                  ..... Petitioner
                                Through   Mr.Nitendra Sharma, Advocate

                                versus

        STATE & ORS                                             ..... Respondents
                                Through   Mr.R.S.Kundu, ASC with Mr.Ankit
                                          Kr. Gulia, Advocate for the State along
                                          with Insp. Lokender Singh, PS Malviya
                                          Nagar & Insp. B.S.Gulia, PS Palam
                                          Village, in person.
                                          Mr.Tejpal Shokeen, Advocate for
                                          respondents No.5 & 6.

CORAM:
    HON'BLE MR. JUSTICE G.S.SISTANI
    HON'BLE MR. JUSTICE VINOD GOEL


W.P. (Crl.) Nos.2825/2016 & 2757/2016                                Page 1 of 3
 G.S.SISTANI, J (ORAL)

1.    Writ Petition (Crl.) 2825/2016 has been instituted by the sister of Ranbir
      Singh Gulia seeking a writ of Habeas Corpus. Various allegations have
      been made in this petition against the wife and children of Ranbir Singh
      including that Ranbir Singh was admitted to a de-addiction Centre
      without informing the other family members.

2.    Learned counsel for the petitioner submits that since Ranbir Singh has
      now been examined by the Doctors of All India Institute of Medical
      Sciences under the orders of the Court and the fact that he has joined the
      company of his wife and children, the petition may be disposed of.

3.    Writ Petition (Crl.) 2757/2016 has been instituted by the wife of Ranbir
      Singh seeking protection to their life and liberty. Various allegations
      have been made in this writ petition by the wife of Ranbir Singh against
      the respondents No.5 & 6 who are the sister and brother-in-law of Ranbir
      Singh respectively. Learned counsel appearing on behalf of respondents
      No.5 & 6 denies the allegations so made.

4.    Learned counsel for the petitioner submits that Ranbir Singh is residing
      with his family. However, there is constant interference from his sister
      and brother-in-law which is resulting in disharmony in the matrimonial
      home. Counsel further submits that the matter stands duly resolved
      between the husband and the wife before a Mediation Centre; report of
      the Mediator has been placed on record.

5.    Learned counsel for respondents No.5 & 6 submits that there is no
      interference from their side neither there is any threat to the petitioner
      and her family members.

6.    The statement made shall be treated as an undertaking to the Court. We
W.P. (Crl.) Nos.2825/2016 & 2757/2016                               Page 2 of 3
       expect both the families to live in peace and harmony. The wife of
      Ranbir Singh submits that she will continue to look after him.

7.    In view of above, both the petitions stand disposed of, as prayed.




                                                              G.S.SISTANI, J.

VINOD GOEL, J. DECEMBER 15, 2016/ka