Allahabad High Court
Meenu Devi Kanaujiya vs State Of U.P. And 3 Others on 10 November, 2020
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- HABEAS CORPUS WRIT PETITION No. - 561 of 2020 Petitioner :- Meenu Devi Kanaujiya Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Sheo Ram Singh,Rajesh Maurya Counsel for Respondent :- G.A. Hon'ble J.J. Munir,J.
Sri Janardan Dwivedi, Advocate has put in appearance on behalf of the petitioner.
In compliance with the rule nisi issued on 04.11.2020, the detenu Meenu Devi has been produced before this Court by S.I. Abhiman Singh (PNO 902200182) along with lady Constable Reena (PNO 112672906), posted at P.S. Khoda, District Ghaziabad, who has identified the detenu. Accordingly, this Court proceeds to ascertain the stand of the detenu, which is recorded verbatim:
Q. Aapka Name?
Ans. Meenu Devi Q. Ye Shiv Badan Ram Kaun Hai?
Ans. Mere Jija Hain.
Q. Ye Aapke Sath Kyon Aaye Hain?
Ans. Mai Inhi Ke Sath Rahti Hun.
Q. Aapke Pati Ka Kya Naam Hain?
Ans. Ramesh Kanaujia.
Q. Aap Unke Pass Nahi Rahti Hain? Ans. Sir, Wo Mere Pass Nahi Rahte. Q. Aap Kahan Rahti Hai?
Ans. Ghaziabad me.
Q. Aap Kya Kaam Karti Hain?
Ans. Mai Staff Nurse Hun.
Q. Aapke Husband Kahan Rahte Hain? Ans. Pahle Dubai me Rahte The, Ab Gaon Me. Q. Gaon Kahan Hai?
Ans. Azamgarh me.
Q. Aapki posting Kahan Par Hai?
Ans. CHC, Dasna, Ghaziabad.
Q. Aap Kiske Ghar Me Rahti Hai?
Ans. Apne Khud Ke Ghar Me.
Q. Aapse Koi Jor Jabardasti se to Nahi Rokta? Ans. Nahi Sir.
Heard Sri Rajesh Maurya, learned counsel for the petitioner, Sri Janardan Dwivedi, learned counsel appearing for the detenu, Meenu Devi and Sri Jhhamman Ram, learned AGA appearing on behalf of the State. Considering the stand taken by the detenu Meenu Devi, no case of illegal confinement or illegal detention be made out. Accordingly, there is no good ground to make the rule nisi absolute. The rule nisi stands discharged. This petition stands dismissed. Order Date :- 10.11.2020 Deepak