DINESH KUMAR AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Two warring spouses have filed the instant two intra-court appeals assailing the order dtd. 7/4/2023, passed by the learned Single Judge, whereby three applications filed, were disposed of by the said order, in a Habeas Corpus Petition No.9307 of 2020.

(2.) The two spouses have been at loggerheads and have filed multiple petitions which have had a chequered history and in order to appreciate the controversy, it will be appropriate to take a glance at the facts which have given rise to the instant intra-court appeals.

(3.) Intra-court Appeal No.221 of 2023 has been filed by the father and the grandparents of the detenue whereas Intra-court Appeal No.225 of 2023 has been filed by the mother of the detenue. For the sake of convenience, the Court shall be referring to the appellants of Intra-court Appeal No.221 of 2023 as 'father', 'grandparents' as the case may be, the respondent No.2 i.e. the detenue shall be referred as the 'son' and the respondent No.3, who is also the appellant of the connected Intra-court Appeal No.225 of 2023, shall be referred to as the 'mother'.