SURYA PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Article 226/227 of the Constitution of India for issuance of writ in the nature of Habeas Corpus directing respondent No.1 to 3 to recover the detenue namely Simran wife of the petitioner, and to produce her before this Court as she is in illegal custody of respondent Nos.4 and 5.

(2.) Learned counsel contends that the petitioner had married the detenue on 2/12/2022, for which the Marriage Certificate has been produced, which is taken on record as Mark-A. It is his submission that on 30/12/2022 at about 7:00 A.M., respondent Nos. 4 and 5, who are the parents of the detenue, had forcibly taken her away without her consent from the house of the petitioner, at which time the petitioner along with his mother were present and they were given beatings and were threatened to be killed. He apprehends that there is danger to the life of the detenue at the hands of respondent Nos.4 and 5. A representation dtd. 30/12/2022 has been submitted to the Superintendent of Police, Sirsa, a copy of the same has produced, which is taken on record as Mark-B.

(3.) At this stage, learned counsel restricts his prayer that the petitioner will be satisfied if Superintendent of Police, Sirsa i.e. respondent No.2 is directed to look into the representation dtd. 30/12/2022 (Mark-B), made to him by the petitioner in this regard and take appropriate action on the same.