INDERJIT SINGH KANWAR Vs. NIRMAL GUPTA

JUDGEMENT

(1.) THIS petition has been filed alleging that Nidhi was married to the petitioner on 29.4.2005. Respondents No.1 to 4 and respondent No.5 forcibly took away Nidhi at a pistol point and are alleged to be detaining her.

(2.) NOTICE was issued and Nidhi has been produced in court and has stated that she does not wish to go with the petitioner. She has even denied having got married to the petitioner. Without expressing any opinion on rival versions about marriage or otherwise, in view of stand of Nidhi, the alleged detenue, no case is made out for issuance of a writ of Habeas Corpus. The petition is dismissed.