PRANBENDRA NARAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant writ application has been filed by the petitioner, in the nature of habeas corpus, for commanding the Respondent Nos. 6 and 7 to produce Respondent No. 5, who has been detained by them, before the Court and set her at liberty.

(2.) The contention of the petitioner is that Respondent No. 5 is his legally wedded wife. She is 28 years old and her parents (Respondent No. 6 and 7) have illegally detained her. They are not allowing her to come to the house of the petitioner.

(3.) Upon notice, Respondent Nos. 5 to 7 have entered into appearance through their counsel Mr. Sada Nand Roy.