Allahabad High Court
Km. Priyanka @ Preeti vs State Of U.P. & Others on 2 August, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 49 Case :- HABEAS CORPUS WRIT PETITION No. - 40494 of 2010 Petitioner :- Km. Priyanka @ Preeti Respondent :- State Of U.P. & Others Petitioner Counsel :- Ranjit Saxena Respondent Counsel :- Govt. Advocate Hon'ble Bala Krishna Narayana,J.
Heard Sri Ranjit Saxena learned counsel for the petitioner Sri S. Sahnawaz Shah counsel for the respondent nos. 6 to 15 as well as the Corpus and the learned A.G.A. for the State.
Pursuant to the order of this court dated 14.07.2010, the corpus Km. Priyanka @ Preeti appeared before this court. She was identified by the learned counsel for the petitioner as well as learned counsel Sri S. Sahnawaz Shah learned counsel for the respondent nos. 6 to 15 and the corpus.
Upon enquiry she informed the court that she had married Sanjay Jatav S/o Kanchhid Jatav, Gram- Dola Razpura, District Gautam Budh Nagar and she was living with him out of her own will and on her own accord. She further informed the court that she was not being illegally detained by any of the respondents. She has stated that she had never instructed her father to file this habeas corpus writ petition on her behalf.
From appearance as well as from the perusal of the material brought on record, the corpus Km. Priyanka @ Preeti appears to be major. There does not appear to be any illegal detention.
In view of the above, the corpus bering major, she is free to go where-ever she desires.
For the reasons stated above, the habeas corpus writ petition is dismissed.
Copy of this order shall be given to the leaned counsel for the parties on usual charges within 24 hours.
Order Date :- 2.8.2010 YK