SANGEETA Vs. STATE

JUDGEMENT

(1.) HEARD. This habeas corpus petition has been filed by one Willad alias Niranjan on behalf of Smt. Sangeeta D/o Judawal Singh. It is submitted by Shri Ashok Verma, learned counsel that she has been kept in Nari-Niketan against her wishes. She is 18/19 years old and thus a major. It is submitted that Annex. 1 is agreement of marriage between Willad and Mst. Sangeeta, which shows that they are living as husband and wife. It is submitted that learned Judicial Magistrate, Kama, Bharatpur vide order Annex. 3 dated 30. 7. 1992 has wrongly confined her to Nari-Niketan. She is being married and is free to live wherever she likes. Reliance was placed on Sirajul Haq vs. State of Rajasthan (1 ).

(2.) IT is submitted by Shri O. P. Sharma, learned Government Advocate that parties are Hindu and there can be no agreement according to the Hindu Marriage Act, 1955.