SUNIL THAPA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This is the habeas corpus petition which has been filed by the petitioner. According to the petitioner, he and respondent no. 6 i.e., Ms. Binny Thapa were married on 14.01.2018. The marriage of the petitioner and respondent no. 6 is also registered in the office of Registrar Compulsory Registration of Marriages Dehradun-III on 16.01.2018. A copy of the registration certificate has also been annexed by the petitioner as Annexure No.1 to the writ petition. Petitioner alleges that the parents of his wife are against their marriage and they have forcibly taken away his wife who is presently under the illegal detention of her parents.

(2.) In view of what has been stated above, the Senior Superintendent of Police, Nainital is hereby directed to ensure the presence of the girl, namely, Binny Thapa before this Court on the next date of listing, which is fixed for 07.05.2018. It is made clear that no coercive steps be taken by the Police and due courtesy be shown to the girl and every logistical help and assistance be provided. The girl who is to be brought here shall be under the Police custody with at least one Senior Lady Police Officer.

(3.) List this matter on 07.05.2018 in the daily cause list.