MAMTA Vs. RAM NARESH SAHU

JUDGEMENT

(1.) I. M. Quddusi,j. This Habeas cor pus petition has been filed by Vinod Chandra Malviya alleging That the petitioner Mamta is being kepi under con finement of her parent and she is legally wedded wife of Vinod Chandra Malviya. This Court has directed the parent of Mamta to produce her before this Court in person. Today, she has been produced. Her statement has been recorded. Before recording statement, this Court instructed her to give statement on oath without any fear. Camera proceedings were held and her statement was recorded in Chamber and no outsider was allowed to remain in the Chamber except the learned Counsel. She has stated in her statement that she never authorised or instructed Vinod Chandra Malviya to file this Habeas Cor pus Petition and she is living with her parent and she wants to live with her parent. Vinod Chandra Malviya is not re lated to her but he is a friend of her brother. She was shown photostat copy of the al leged agreement which has been filed as Annexure-2 to the petition. On this, she has stated that she has not written her name 'km. Mamta' and she is not aware about that agreement. Her signatures are forged one.

(2.) CONSIDERING the facts of the case, this Habeas Corpus Petition is not main tainable as it has not been filed with the consent of Km. Mamta and she has also desired to live with her parent where she is living at present.