CHANDNI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel appearing for the opposite parties no.4 to 6, learned Additional Government Advocate and perused the record.

(2.) This petition of Habeas Corpus has been filed for the direction to the opposite parties to produce the detenue in the Court. The detenue was directed to be produced in the Court and she had stated that she has solemnized marriage with Ashu Gupta and she is residing in her matrimonial home. By order dated 08.07.2014, the detenue was sent to "Nari Niketan" for three weeks. The application for recall of the said order was moved. Upon which, a detailed order considering the submissions of both the parties, has been passed on 21.07.2014.

(3.) Learned counsel for the petitioner has submitted that petitioner, who is mother of the detenue, has no objection in keeping the alleged detenue in "Nari Niketan".