NAJWA SAAD Vs. MIRCHOWK POLICE STATION

JUDGEMENT

(1.) THE petitioner Najwa Saad, D/o late Saad Mohammed Mubarak had filed a writ petition seeking a Writ of Habeas Corpus against the respondents herein. It is submitted by the petitioner herein that she is the eldest daughter of late Saad Mohammed Mubarak. She had studied upto XI Standard and she has been in love with one Shakir Qureshi, S/o Ali Qureshi, resident of Old Bazaar, Jedcherla, Mahabubnagar District.

(2.) IT is further alleged by the petitioner that the said person studied upto B. Sc, and both of them belong to the same community. It is further alleged by the petitioner that she decided to marry Shakir Qureshi but her parents objecting for the same. It is the further case of the petitioner that her mother and her brother foisted a case of kidnapping against Shakir Qureshi by lodging a complaint with Mir Chowk Police Station.

(3.) IT is further stated by the petitioner that she married Shakir Qureshi on 23-8-1999 at 10-00 p. m. before the Khaji, Chatta Bazar, Hyderabad. Under these circumstances, she seeks a direction from this Court directing the respondents herein not to arrest her husband Shakir Qureshi.