MOHAMMAD HASNAIN BARKATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Detenue G. Supriya appeared before this Court along with her mother G. Vimla and Mr. Abhishek Pandey, counsel. He has filed affidavit. Respondents No. 1 to 5 have also filed counter.

(2.) As per annexures, reply and counter of respondents No. 1 to 5, detenue G. Supriya has informed them that she has married with petitioner and one daughter born out of matrimonial relationship of the petitioner and detenue.

(3.) Detenue submits that she has married with the petitioner was residing with petitioner. Her mother G. Vimla, who is present in the Court was also residing with them. Detenue delivered a female child aged about 9 month who is present with her. She further submits that after filing of this petition, she was searched by police officer, she refused to go with them.