HABC/4/2026
2026 Latest Caselaw 1725 UK

Uttarakhand High Court

HABC/4/2026 on 10 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
Sl.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
01                                HABC No.4 of 2026
                                  Hon'ble Ravindra Maithani, J.

Hon'ble Siddhartha Sah, J.

Mr. Parikshit Saini and Ms. Sukhwani Singh, Advocates for the petitioner.

Mr. J.S. Virk, D.A.G. for the State. The corpus, who is Mrs. Prabhavati Devi, joined the proceedings through video conferencing.

This is a habeas corpus petition filed by one of the sons of the corpus with the allegations that the corpus has illegally been detained by the respondent nos. 4 and 5. The respondent no.4 happens to be the son of the corpus.

Though the corpus could reveal her name and her husband's name, but she is not responding to other queries. Therefore, we direct the Chief Judicial Magistrate, Haridwar, to question Mrs. Prabhavati Devi as to where is she living and as to whether she is staying with the respondent nos. 4 and 5 with her own free will.

The Court requests the Chief Judicial Magistrate, Haridwar, to record the statement today, because the corpus is present in the court premises today. It may be done at any time during the course of the day so that conveniently, the corpus may be taken back to her residence.

Let a copy of this order be immediately sent to the Chief Judicial Magistrate, Haridwar through email, fax, etc. The corpus has been brought for production before the Court by Shri. Devendra Singh Rawat, Inspector, Station House Officer, Kankhal, and female Constable Raj Rani. They shall produce the corpus before the Chief Judicial Magistrate, Haridwar.

The Court also requests the Chief Judicial Magistrate, Haridwar, to sent the statement, so recorded, immediately to this Court.

List this matter on 17.03.2026.

(Siddhartha Sah J.) (Ravindra Maithani J.) 10.03.2026 RV