SADHNA KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The case called out for virtual hearing as fresh petition.

(2.) Learned counsel for the petitioner, Sri Janardan Singh, Advocate and learned A.G.A for the State are connected through video conferencing.

(3.) The instant writ petition is filed seeking issuance of direction in the nature of habeas corpus. Allegedly, the petition is moved on behalf of 'Sadhna Kumari', aged about 18 years, through her next friend on 15.4.2021. The next friend, allegedly the husband namely Shekhar @ Shekhar Pandey aged about 19 years, is resident of District-Gonda. The opposite parties no.4 and 5 (parents of petitioner Sadhna Kumari) are resident of village Mau, with whom her unlawful detention is complained of.