Allahabad High Court
Akanksha Shukla @ Suhani Siddiqui vs State Of U.P.Through The ... on 10 May, 2010
Court No. - 8 Case :- HABEAS CORPUS No. - 184 of 2010 Petitioner :- Akanksha Shukla @ Suhani Siddiqui Respondent :- State Of U.P.Through The Superintendent Of Police Sitapur Petitioner Counsel :- Wasim Ahmad Respondent Counsel :- G.A. Hon'ble Shri Kant Tripathi,J.
Heard the learned counsel for the petitioner, the learned AGA and Mr. K.K. Tewari for respondents no.3 and 4.
The detenue Smt. Akanksha Shukla @ Suhani Siddiqui and her parents are present in the court. Admittedly the detenue is a major girl. She stated before the Court that she has solemnized marriage with the petitioner no.2 Afzal Hussain Siddiqui. In view of the fact that the petitioner happens to be a major girl, no order is required to be passed in the matter. The detenu Akanksha Shukla @ Suhani Siddiqui may go wherever she likes. The Registrar of the Court is directed to ensure that a proper security is provided to the detenue for her safe movement from the court premises. The petition stands disposed of.
Order Date :- 10.5.2010 RKSh