Allahabad High Court
Smt Sushma Verma And Another vs State Of U.P. And 5 Others on 21 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 91 Case :- HABEAS CORPUS WRIT PETITION No. - 126 of 2023 Petitioner :- Smt Sushma Verma And Another Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Alok Kumar Srivastava,Abhay Singh Counsel for Respondent :- G.A. Hon'ble Om Prakash Tripathi,J.
Learned counsel for petitioner no.2-Anup Kumar Rana, learned counsel for opposite party nos.4 to 6 and corpus are present.
Detenu-Smt.Sushma Verma is present before this Court, identified by Shri Pradeep Kumar (S.I), Police Station-Nigohi, District-Shahjahanpur. Detenu stated that she has not married petitioner no.2 with her free consent. Registration of marriage was under pressure, she is doing job and wants to live with her parents. She does not want to live with petitioner no.2.
Petitioner no.2 failed to establish that custody of the corpus is illegal. Habeas Corpus petition lacks merit and is liable to be dismissed.
Accordingly, this habeas corpus petition is hereby dismissed.
Order Date :- 21.3.2023 Kalp Nath Singh