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Sumit Chaudhary vs State Of Uttarakhand & Others
2025 Latest Caselaw 6365 UK

Citation : 2025 Latest Caselaw 6365 UK
Judgement Date : 16 December, 2025

[Cites 0, Cited by 0]

Uttarakhand High Court

Sumit Chaudhary vs State Of Uttarakhand & Others on 16 December, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                   2025:UHC:11230-DB



HIGH COURT OF UTTARAKHAND AT NAINITAL

       HON'BLE JUSTICE SRI MANOJ KUMAR TIWARI
                         AND
        HON'BLE JUSTICE SRI SUBHASH UPADHYAY

                       16 December, 2025

                     HABC No.36 of 2025


Sumit Chaudhary                                      ----Petitioner

                               Versus

State of Uttarakhand & Others                     ----Respondents
--------------------------------------------------------------------
Presence:-
Ms. Nipush Mola Joshi and Mr. Rohit Kumar, learned counsel for the
petitioner.
Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar
Joshi, learned Brief Holder for the State
Mr. Yogesh Upadhyay, learned counsel for respondent nos.4 to 6 and
the Corpus (Sakshi).
--------------------------------------------------------------------
The Court made the following:

JUDGMENT:

(per Hon'ble Justice Sri Manoj Kumar Tiwari)

1. Petitioner has filed this habeas corpus

petition seeking a direction to the police authorities to

produce the Corpus Sakshi Chadhary, who was reported

to be in the custody of respondent nos.4 to 6.

2. Pursuant to the direction issued by this Court,

the Corpus is produced in Court by Sub Inspector

Santosh Devrani, P.S. Jaspur, District Udham Singh

Nagar accompanied by lady constable Seema. The

Corpus, however, states that she is not interested in

2025:UHC:11230-DB

joining the company of the petitioner and she has also

filed a suit for cancellation of the marriage certificate,

which is pending before Principal Judge, Family Court,

Kashipur. She further made a statement that she was

not in her senses at the time when her marriage was

allegedly performed with the petitioner.

3. In view of the statement made by the

Corpus, no further orders are needed. Accordingly, the

habeas corpus petition is disposed of.

_______________________________ MANOJ KUMAR TIWARI, J.

____________________________ SUBHASH UPADHYAY, J.

Dt: 16.12.2025

Rajni

 
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