MANOJ KUMAR Vs. SAIDALI.P

JUDGEMENT

(1.) W .P (Crl.) No. 148 of 2013 is filed by Manoj Kumar seeking the following relief:

(2.) IN W.P(Crl.) No. 148/2013, this Court passed the following orders on 9..4..2013 and 12..4..2013:

(3.) AS far as the Harbeas Corpus petition is concerned, this Court can interfere in the matter only if the detenue is under illegal custody of anybody. The detenue herself is present before us and submits that she is not under illegal custody of anybody. As such, nothing further requires to be done in the Habeas Corpus petition. Accordingly, the same is closed.