DARSHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this petition is for issuance of writ in the nature of Habeas Corpus for release of detenue Amandeep Kaur D/o Buta Singh- respondent no.5.

(2.) The petition has been filed by Darshan Singh S/o Pritam Singh stating that he and the detenue wanted to marry each other. In pursuance of the notice of motion issued vide order dtd. 15/6/2018, detenue namely Amandeep Kaur is present in the Court alongwith Mr. Tarun Saini, Deputy Superintendent of Police, Head Quarters, Kaithal, and her father namely Buta Singh-respondent No.5.

(3.) The matter was referred to the Mediation and Conciliation Centre of this Court, where Amandeep Kaur-detenue got her statement recorded and the same has been taken on record as Mark 'A'. She had come today alongwith her father and cousin brother Goldy. It has been stated that she is residing with her parents without any pressure or coercion and she had not been detained by her parents against her wishes. She had only a casual acquiescence with the petitioner in school days. She does not want to marry the petitioner and wants to go with her parents on her own free will.