JAISHREE Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Mohd. Monis, learned counsel for the petitioners and Sri Pankaj Saxena, learned AGA-I appearing for the State-respondents.

(2.) The present petition has been filed for a writ of habeas corpus alleging that the petitioner no.1, wife of the petitioner no.2, is under illegal detention of the respondent no.4, who is stated to be the maternal uncle of petitioner no.1.

(3.) The case as set up in the petition indicates that, on 24/7/2023, the petitioner no.1 left the house of petitioner no.2 alongwith some cash and jewellery. It is further averred that consequent to filing of a complaint at the police station, the petitioner no.1 agreed to come back to her matrimonial home; however, on 27/11/2023, she again left the house of petitioner no.2 alongwith her maternal uncle i.e. respondent no.4.