MAMTA @ MAMTA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri H.N. Singh for the petitioner, learned A.G.A. for the respondents 1, 2 and 3 and Sri Naveen Kumar Yadav for the respondent no. 4.

(2.) This Habeas Corpus petition has been filed by Amit Nishad @ Amit Kumar Sahni (next friend) for production of the corpus (Mamta) who is stated to be in detention at Rajkiya Mahila Sharanalaya, Gorakhpur pursuant to order passed by Child Welfare Committee, Gorakhpur.

(3.) A perusal of the record reveals that the maternal uncle of the corpus, namely, Ram Ashish, lodged a First Information Report against Amit Nishad (next friend of the corpus) alleging that he has enticed away his niece (Mamta - corpus) who is aged about 15 years. This First Information Report was registered as Case Crime No. 0193 of 2019 at Police Station Chiluatal, District Gorakhpur under Sections 363 and 366 I.P.C.