Anil vs State Of Haryana And Others
2026 Latest Caselaw 5096 P&H

Punjab-Haryana High Court

Anil vs State Of Haryana And Others on 22 May, 2026

                                IN THE PUNJAB AND HARYANA HIGH COURT AT
                                               CHANDIGARH.
                          235




                                                          CRWP-5950-2026 (O&M).
                                                          Date of Decision: 22.05.2026.

                          ANIL                                                ... Petitioner(s)

                                                          Versus

                          STATE OF HARYANA AND OTHERS                         ... Respondent(s)

                          CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.

                          PRESENT: Mr. Talim Hussain, Advocate,
                                   for the petitioner(s).

                                       Mr. Vishal Singh, AAG, Haryana assisted by
                                       ASI Sunil.

                          VINOD S. BHARDWAJ, J (ORAL)

The present petition has been filed in the nature of

habeas corpus seeking release of detenue namely Ritu wife of the

petitioner alleged to be illegally detained by respondents No. 6 to 11.

Mr. Waqar Ahmed Khurshid, Advocate, enters

appearance and files power of attorney on behalf of respondents No.4

and 6.

Pursuant to the order dated 19.05.2026 passed by this

Court, aforesaid detenue has been produced by the officials.

This Court has interacted with the detenue Ritu who has

been identified by the petitioner as well as counsel appearing for

private respondents No.4 and 5. She submits that she had solemnised

the marriage with Anil-petitioner who is present in the Court and she

has expressed her will to reside with him.

CRWP-5950-2026 (O&M). -2-

In view of the specific statement made by the detenue to

accompany her husband i.e. the petitioner herein, from the Court

premises itself, the present petition is disposed of as having been

rendered infructuous. Detenue is permitted to accompany her

husband (petitioner herein) as per her wish.

                          May 22, 2026.                          (VINOD S. BHARDWAJ)
                          raj arora                                    JUDGE
                          Whether speaking/reasoned       : Yes/No
                          Whether reportable              : Yes/No