SUDHA Vs. STATE OF U.P.

JUDGEMENT

(1.) This Habeas Corpus Writ Petition has been filed by Sanjay seeking a writ of habeas corpus in respect of his wife Sudha. According to the claim by the husband Sanjay, Sudha has been illegally detained by her mother Smt. Malti respondent No. 2 and her brother Sonu respondent No. 3.

(2.) This Court on 25.2.2011 directed respondent No. 2 Smt. Malti to produce Sudha before this Court on 7.4.2011. After that this petition has come up before this Court today as it is printed in the cause list at serial No. 6. Since the determination of Court No. 41 has been transferred to this Bench under the orders passed by Hon'ble The Chief Justice, the present Habeas Corpus Writ Petition was taken up for admission / final disposal.

(3.) Sudha is personally present before this Court. She has been identified by Sanjay, who is also present in Court. On being questioned by the Court, Sudha informed that she is 25 years of age and Sanjay is her husband. They have been blessed with a son Vishal, who is now six and half years of age. Smt. Malti respondent No. 2 is her mother and Sonu respondent No. 1 is her brother. She refused blankly that the aforesaid respondents have detained her illegally.