SANDEEP PANDEY Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) THE petitioner claimed that he was married to the daughter of respondent No. 4 on 09.02.2015. Since there was further allegation that she is in custody of father/respondent and the parents are detained her illegally, hence the applicant moved the present Habeas Corpus before this Court. On the earlier occasion this Court was informed that the girl -Neha is under the custody of respondent No. 4 and a lady Sub -Inspector went to the house of her parents and she has taken her statement wherein she has categorically stated that she wants to stay with her parents though she does not deny the marriage. This Court vide order 14.05.2015 passed an interim order, the operative portion of the said order reads as under: - -

(2.) NOW today the matter is listed before this Court on admission matters. The girl - Neha is present before this Court along with her parents, whose identity is not disputed by any of the counsels. She has given a statement before this Court that she does not want to stay with her husband, as she has been ill treated by him.