VAISHALI MISHRA Vs. STATE OF U. P

JUDGEMENT

(1.) Heard Shri Rajiva Dubey, learned Counsel for the petitioner, Shri Ashok Kumar Singh, learned A.G.A-I for the State- respondent No.1 and 2 and perused the material placed on record.

(2.) This Habeas Corpus Writ Petition has been filed on behalf of Vaishali Mishra through her next friend Ashish Kumar with following main prayers:-

(3.) Learned Counsel for the petitioner submits that detenue, namely-Vaishali Mishra aged about 29 years resident of Mohalla-Ayodhyapuri, City-Lakhimpur, Police Station-Kotwali Sadar, District-Lakhimpur Kheri, who is residing in the same house with her real brother and real uncle i.e. respondent No.3 and 4 and as per the case set up by the petitioner, the detenue has been kept under illegal detention. It is also alleged that respondent No.5 is the real maternal uncle of the detenue. He further submits that the detenue, namely-Vaishali Mishra is a major girl and as per her educational certificates her date of birth is 1/6/1994 and has completed her education in Bachelor of Science (B.Sc.) and Bachelor of Education (B.Ed.).