Unknown vs State Of Uttarakhand And
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And on 5 June, 2025

                                                 2025:UHC:4487-DB

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
           HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                AND
                HON'BLE SRI JUSTICE ALOK MAHRA



              Habeas Corpus Petition No. 17 OF 2025

                           5th June, 2025

Tej Prakash Bhatt                   ......                Petitioner


                              Versus

State of Uttarakhand and
and Others                          ......                Respondents


Presence:-
Ms. Manisha Bhandari and Mr. Rahul Consul, learned counsel for the
petitioner.
Mr. J.S. Virk, learned Deputy Advocate General for the State.
Mr. Aditya Singh, learned counsel for the corpus.

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JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

We have heard learned counsel for the petitioner,

learned counsel Mr. Aditya Singh for the corpus and the

corpus, who has also appeared online.

2. The corpus categorically denies the assertions of the

petitioner that she was ever married to him. She would

submit that the petitioner is not known to her and that

she had married a doctor in 2013 in Delhi and, thereafter,

the marriage having failed, she is now living with one

2025:UHC:4487-DB Rohit Giri said to be Mahant of Maa Chandi Devi Temple,

Haridwar.

3. The corpus is a major and she has expressed in no

uncertain terms her unwillingness to accompany the

petitioner for the reasons recorded above. Whether the

reasons given by the corpus are correct or not, cannot be

subject-matter of the habeas corpus proceedings. If the

petitioner is still of the opinion that she is his lawfully

wedded wife, then, it is open for the petitioner to seek

remedy before the appropriate forum.

4. In view of the above facts and circumstances, the

habeas corpus petition, in our opinion, does not warrant

any further orders and is accordingly disposed of.

________________ G. NARENDAR, C.J.

____________ ALOK MAHRA, J.

Dt: 5th June, 2025 Ujjwal