ANAND PRAKASH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In pursuance of our order dated 9th April, 2014, respondent no. 9 is present. The Habeas Corpus has been filed for production of respondent no. 9 and it is alleged by the petitioner that respondent no. 8 has unauthorizedly detained respondent no. 9. Respondent no. 9 and the petitioner are married, as per allegation of the petitioner.

(2.) Therefore, we have called respondent no.9 in the Court to ask her desire. The matter is taken up in the Chambers.

(3.) Upon our asking, respondent no. 9 stated: That her date of birth is 27th Sept., 1990 and that she is studying in the final year of Master of Commerce Degree Examination, in Nilambar Pitambar University. She further stated that she has come from the custody of her maternal uncle, Sanjay Trivedi, who is a para teacher in the district of Palamau. She further stated that she has married with the petitioner on 10th June, 2012 in the temple of Arya Samaj Temple, situated at Daltonganj, District Palamau. She further stated that the petitioner is an Assistant Professor at D.A.V. Engineering College at Daltonganj and is also an engineer.