ANEETA RANA (DAROGA) Vs. MOOLCHANDRA RANA

JUDGEMENT

(1.) HEARD Sri Raj Karan Yadav, Advocate for the petitioner Aneeta Rana (Daroga) and Sri Sujit Kumar Singh, Advocate for the respondent father Mool Chandra Rana. Counsel for the petitioner filed rejoin­der affidavit, supplying copy of the Counsel for the respondent.

(2.) THIS habeas corpus petition has been filed by an ardent lover with the allegation that his fiancee namely Km. Aneeta Rana (Daroga) is in love with him and since Counsel for both the parties admit that she is 21 year of age and is major, she has a right to marry according to her wishes, but her father is forcing a marriage upon her, against her wishes, and the marriage is scheduled to take place day after tomorrow i.e. on 1.3.2008.

(3.) THE controversy in question has to be subsequently decided, but in the present case, it is just fair and necessary that status-quo should be maintained and for that purpose the marriage of the girl, scheduled to be held on 1.3.2008 should be stayed, so that petition may not become infructuous.