SHIVAHARI DNYANDEO KAULKAR Vs. DIGAMBAR MAHADEO ALSI

JUDGEMENT

(1.) THE petitioner claims to be engaged with respondent no.5, asserting that he was mentally married with her. The petition is a writ of habeas corpus alleging that the respondent nos.1 and 2, who are parents of respondent no.5, have unlawfully detained the girl. Several other details of alleged relationship between the petitioner and respondent no.5, are mentioned in the petition. The petitioner has also mentioned that initially he had filed habeas corpus petition in the High court of Judicature at Allahabad. However, the same was dismissed on the ground of lack of jurisdiction.

(2.) NOTICE before admission was issued by the earlier bench on 12.1.1996. In pursuance of the said notice Smt. Varsha Palav learned advocate has filed her appearance for respondent nos.1,2 and 5. Not only respondent nos.1,2 and 5 are personally present in this court but respondent no.5 Bhavana has also filed her affidavitation reply to the petition. Said Bhavana who is 26 year of age, as of today, has categorically denied any illegal detention. On the contrary she has showed her displeasure against the continuous harassment resorted to by the petitioner by making false, reckless and almost defamatory allegations.

(3.) IN fact we have talked to said Bhavana and she has categorically stated that she has nothing to do with the petitioner and the petitioner is making her life miserable by all these allegations and proceedings.