SUNEETA Vs. STATE OF U.P

JUDGEMENT

(1.) The instant writ petition is filed for the issuance of writ, order or direction in the nature of Habeas Corpus thereby commanding the opposite parties no.1, 2 and 3 to produce the petitioner (detenue) before this Hon'ble Court and set free the petitioner with liberty to live with her husband namely Ram Mitra. It is further submitted that the life of the petitioner (detenue) as well as her child (foetus) which is growing in mother's womb is in danger in the house of opposite parties no.4 & 5 (the parents of detenue).

(2.) Pursuant to the order of the Court dtd. 22/10/2021, today Sri Awadesh Kumar Dwivedi, Sub Inspector of Police Station Motipur, District Bahraich authorized by opposite party no.3-Station House Officer, Police Station Motipur, District Bahraich produced the corpus, the alleged detenue, Smt. Suneeta before the Court.

(3.) a. Learned counsel for the petitioner Sri Bhoopal Singh, Advocate and learned A.G.A. for the State Sri L.J. Maurya, Advocate are present in the Court. 3b. Learned counsel for the petitioner is present alongwith the alleged next friend of detenue, the husband of the alleged detenue namely Ram Mitra.