Allahabad High Court
Smt. Ishika Kumari @ Anju Kumari ... vs The State Of U.P.Throu.Secy.Deptt.Of ... on 18 December, 2019
Author: Irshad Ali
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- HABEAS CORPUS No. - 34279 of 2019 Petitioner :- Smt. Ishika Kumari @ Anju Kumari Thor.Her Husband Ajit Kumar Respondent :- The State Of U.P.Throu.Secy.Deptt.Of Home Lucknow And Ors. Counsel for Petitioner :- Farhat Husain,Gyan Prakash Panday Counsel for Respondent :- G.A. Hon'ble Irshad Ali,J.
Heard learned counsel for the petitioner and learned A.G.A. for the State.
This habeas corpus petition has been filed before this Court for issuance of direction in the nature of habeas corpus, directing the opposite parties to produce the corpus Smt. Ishika Kumari @ Anju Kumari before this Court due to illegal detention by the opposite party Nos.4 to 7.
Learned A.G.A. on the basis of instruction received, pointed out that due to quarrel between the husband and wife, the detenue Smt. Ishika Kumari @ Anju Kumari left the house and is residing at her parental house with her freewill and consent and she has not been detained illegally by her parents.
Learned counsel for the petitioner does not dispute that Smt. Ishika Kumari @ Anju Kumari is wife of Ajit Kumar and she is residing at her parental house.
In view of the statement made by learned A.G.A. on the basis of instruction received, no cause of action or ingredient is available to maintain this habeas corpus petition.
Accordingly, this habeas corpus petition fails and is hereby dismissed.
Order Date :- 18.12.2019 Gautam