NARENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By medium of CrWP No. 2/2018, the petitioner has sought a writ of habeas corpus seeking directions to the police authorities to produce Manisha Kumari, who according Whether reporters of the Local papers are allowed to see the judgment? yes to him, is his legally wedded wife, whereas CrMP(M) No. 75/2018 has been filed by the petitioner seeking anticipatory. bail in case FIR No. 6/2018 dated 25.1.2018 for offences punishable under sections 363, 366, 120(B) of the Indian Penal Code registered at Police Station, Kihar, District Chamba.

(2.) On 31.1.2018, this Court had directed the police authorities in CrWP No. 2/2018 to produce Manisha Kumari and in compliance thereof, she has been produced in the custody of ASI Surinder Kumar, HC Surinder Kumar No.16 and LC Seema Devi No. 246, Police Station, Kihar, District Chamba.

(3.) It is not in dispute that the parties are major, as is evident from the matriculation examinations certificates annexed as Annexure P-1 with CrMP(M) No. 75/2018. The Court had occasion to interact with Manisha Kumari, who has clearly stated that she is not willing to reside with her parents and would only reside with the petitioner with whom she has solemnized the marriage on 6.1.2018 at Nalagarh.