AARFA BANO Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Sikandar Zulqarnain Khan, the learned counsel for the petitioner, Shri Sushil Kumar Mishra, the learned A.G.A.-I for the State-respondent Nos. 1 and 2 and perused the record.

(2.) The present habeas corpus petition has been filed with the following prayer:

(3.) This petition has been filed by the father-in-law of the detenue, with the prayer that his daughter-in-law, who is married with the son of petitioner, is in illegal custody of her parents, thus, custody of detenue be given to her father-in-law as her parents are not allowing her to go to her matrimonial house. It has further been stated in the petition that husband of detenue, who is son of petitioner is living in Kuwait for earning his livelihood.