ANSHIKA MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dinesh Kumar Verma, learned counsel for the appellant and Smt. Smriti Sahai, learned counsel for the State of U.P.

(2.) This appeal has been preferred by the appellant-detenue, who had filed a writ of Habeas Corpus No. 18472 of 2020 (through her husband as the next friend), as she was allegedly in unlawful detention of the private parties.

(3.) The writ petition was dismissed vide impugned order dated 22.10.2020 on the ground of alternative remedy of having a right to file a petition under Section 9 of the Hindu Marriage Act, 1955 (in short "Act of 1955") for the restitution of conjugal rights.