Unknown vs State Of Uttarakhand & Ors
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Uttarakhand High Court

Unknown vs State Of Uttarakhand & Ors on 15 October, 2025

                                                    2025:UHC:9198-DB


IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                               AND

  THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

          Habeas Corpus Petition No.33 of 2025
                        15th October, 2025


  Manoj                                             ---Petitioner

                               Versus

  State of Uttarakhand & Ors.                  ---Respondents
  --------------------------------------------------------------
  Presence:-
  Mr. Shariq Khurshid, learned counsel for the petitioner
  Mr. J.S. Virk, learned Deputy Advocate General with Mr. Rakesh Kumar
  Joshi, learned Brief Holder for the State.
  --------------------------------------------------------------


  JUDGMENT :

(per Sri Subhash Upadhyay, J.)

1. Heard the learned counsel for the petitioner

and the learned Deputy Advocate General for the State.

2. In sequel to the order passed by this Court,

the Corpus is produced before the Court by Additional

Sub Inspector Bharat Singh and Lady Constable 184

Pushpa Bisht, Police Station Bazpur, District Udham

Singh Nagar.

3. This Court has interacted with the Corpus and

she has submitted to the Court that she has solemnized

2025:UHC:9198-DB

marriage with the petitioner on 30.06.2025. She also

submitted that presently she is living with her parents

but now she wish to go and reside with the petitioner.

The father of the Corpus is also present. On being asked

as to whether any pressure or duress has been exerted

by him, he has submitted that he was not made aware

of the marriage by the Corpus and as the Corpus is

major as such he has no objection if the corpus desires

to go with the petitioner.

4. In that view, the Corpus being a major and

having expressed her desire to reside with the

petitioner, present petition is allowed. Corpus is

permitted to accompany the petitioner. The Additional

Sub Inspector, P.S. Bazpur, District Udham Singh Nagar

is directed to handover the custody of the corpus to the

petitioner.

(G. NARENDAR, C. J.)

(SUBHASH UPADHYAY, J.)

Dated: 15.10.2025 Rajni

RAJINI DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=97cfa6e4cbd49c07b876db48448 ac3701a9ae475a2547e4b7f1d9b1f17d01

GUSAIN 342, postalCode=263001, st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222B4D F4FC80D4557562F95BEBA013F530616A1 58A0A878BD8, cn=RAJINI GUSAIN Date: 2025.10.16 11:41:14 +05'30'