JIWAN LAL SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the present petition, filed under Art. 226 of the Constitution of India, the petitioner prays for the issuance of a writ of habeas corpus for affecting the release of Snehlata, the petitioner's daughter from the alleged illegal custody of respondents No. 3 to 5.

(2.) In response to the petition, an affidavit of Hamid Akhtar, IPS, Superintendent of Police, Mahendergarh, on behalf of the State has been filed, as per which an inquiry was conducted by the police, which revealed that the complaint filed by the petitioner was false and that Snehlata being a 30 years old lady was well within her rights to stay with anyone as per her will. It was further found in the inquiry that the petitioner wanted to get his daughter married to one Goad Sahib but Snehlata refused to solemnize such marriage. It was for this reason that Snehlata had chosen to leave the petitioner to live with her friend respondent No. 4-Neelam Yadav.

(3.) Snehlata, who has been identified by her counsel Mr. Habibur Rahman, has appeared before this Court and has stated that she being a major was living with respondent No. 4 out of her own will. Snehlata has requested for safe passage to her and respondent No. 4 from Chandigarh to Delhi where they both are residing. This statement of hers has been reduced into writing and is ordered to be taken on record as Mark X.