Saroj Devi vs State Of Haryana And Ors on 29 September, 2014

[Cites 0, Cited by 0]

Punjab-Haryana High Court

Saroj Devi vs State Of Haryana And Ors on 29 September, 2014

Bench: M.M.S. Bedi

                    CRWP 1482 of 2014                                                  [1]




                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT

                                                      CHANDIGARH.

                                                       CRWP 1482 of 2014

                                                       Date of Decision: September 29, 2014

                    Saroj Devi

                                                            .....Petitioner

                                 Vs.

                    State of Haryana and ors.

                                                            .....Respondents

                    CORAM:       HON'BLE MR. JUSTICE M.M.S. BEDI.

                                                -.-

                    Present:-    Mr. Dharamveer Phour, Advocate
                                 for the petitioner.

                                       -.-

                    M.M.S. BEDI, J. (ORAL)

Petitioner claims that she is mother-in-law of Hari Om who has been illegally detained by respondents No.4 to 6 claiming that said detenue had married the son of the petitioner against the wishes of the private respondents and that she being minor has been illegally detained. It is also averred in the petition that son of the petitioner and said detenue had moved this Court for protection and an order annexure P-2 protecting the liberty of the son of petitioner and the alleged detenue was passed on May 2, 2014.

On asking of the Court, counsel for the petitioner informs that son of the petitioner has been involved in a criminal case of kidnapping of SANJAY GUPTA 2014.09.30 13:32 I attest to the accuracy and integrity of this document High Court Chandigarh CRWP 1482 of 2014 [2] Hari Om in Police Station Jobner, District Jaipur (Rural) in which the challan has been presented and that Hari Om has not yet been examined.

I have heard learned counsel for the petitioner. It is averred in the petition that at present the alleged detenue Hari Om has been detained by Nirmal Das, her maternal uncle, R/o Nayabas, PS Jobner, District Jaipur (Rural), Jaipur. Since the alleged detenue is not within the territorial jurisdiction of this Court, it will not be appropriate for this Court to entertain this petition for habeas corpus.

Dismissed with liberty to the petitioner to file appropriate petition before High Court having territorial jurisdiction.

                    September 29, 2014                                    (M.M.S.BEDI)
                     sanjay                                                 JUDGE




SANJAY GUPTA
2014.09.30 13:32
I attest to the accuracy and
integrity of this document
High Court Chandigarh

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court