POOJA SAWARIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the respondent no. 4 states that he does not propose to file any counter affidavit and the present habeas corpus writ petition may be decided in view of the statement of the corpus.

(2.) Heard Sri S.B. Singh, Sri Rashid Ali, counsel for the petitioner, Sri A.S. Chaturvedi, who has filed Vakalatnama on behalf of respondent no. 4, which is taken on record and learned A.G.A.

(3.) The present habeas corpus writ petition has been filed by the alleged husband of the corpus Pooja Sawariya with a prayer for issuing a writ, order or direction in the nature of habeas corpus directing the respondent no. 4 to produce the corpus before this Court and set her at liberty.