MOHIT KHARE Vs. STATE OF U P

JUDGEMENT

(1.) I have heard Sri A, Kumar Srivastava, Advocate for the petitioners and Sri Rama Shanker Bind, Addl. Government Advocate for the State.

(2.) THIS petition of Habeas Corpus was filed by a young husband Mohit Khare, alleging that his wife Sakchhi Khare has been illegally detained by his father Opposite Party No. 2 and he should be directed to produce her in Court and she be allowed to live with him. However, the wife also appeared with the husband in Court and technically speaking, therefore, Habeas Corpus Petition became infructuous.

(3.) HOWEVER, since a dispute has come before the Court, it is appropriate that it should not be allowed to continue, and should be resolved, because Dispute Resolution is the essential function of a Court.