LAWS(ALL)-2016-2-283

SANGAM Vs. STATE OF U P

Decided On February 01, 2016
SANGAM Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of Habeas Corpus directing release of the petitioner to allow her to live as per her wish.

(2.) Short affidavit has been filed by Sri Virendra Singh Yadav, Senior Sub-Inspector, Police Station Kotwali Purwa, District Unnao which is taken on record.

(3.) In deference to order of the Court dated 22.01.2016, respondent no.6 has been served. He is present in Court. The petitioner has been produced in Court.