KOMAL GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Sandeep Kothari, learned counsel for the petitioner, Mr. Amit Bhatt, learned Addl. GA for the State and Mr. Kishore Kumar, learned counsel for respondent no.3. By means of this writ petition, the petitioner has sought following relief:-

(2.) In view of these peculiar facts and circumstances of the case and particularly considering the fact that the petitioner who is major, aged about 21 years and, the statement given by her before the Court that she intends to live with her husband only, I direct the S.S.P. Nainital/S.S.P. Udham Singh Nagar to provide protection to the petitioner and her husband for their liberty and lives. Learned Addl. GA has also noted the gist of the order and he is directed to communicate this order to the SSP concerned so that the compliance be made forthwith.

(3.) Subject to above, the habeas corpus petition is finally disposed of. (Interim Relief Application No.7703 of 2010 stands disposed of accordingly).