Supreme Court of India
Kumari Kiran vs Anand Pratap Singh And Anr. on 26 March, 1980
Equivalent citations: AIR1980SC1749, 1980CRILJ1268, (1980)4SCC498, 1980(12)UJ831(SC), AIR 1980 SUPREME COURT 1749, (1980) ALLCRIC 247
Author: R.S. Sarkaria
Bench: O. Chinnappa Reddy, R.S. Sarkaria
JUDGMENT R.S. Sarkaria, J.
1. Kiran Singh, daughter of Shri Anand Pratap Singh, appeared before this Court on 10th March, 1980 and made the following statement:
Kiran Singh, daughter of Shri Anand Pratap Singh, now residing at Baraundha on S. A. My age is 18/19 years. 1 was studying in C. M. P. Degree College at Allahabad. I am very scared of this boy who is threatening me to go with him. He says, if you refuse to be my companion I will shoot you and throw bomb to destroy you and your parents and brothers. He gave this threat by a letter and he had also orally threatened so when I was at Allahabad. His friend Bimal Roy is residing as a tenant of my father's house at 4, Minto Park, Allahabad. The respondent Akhil often says that if I go with him he will get the house at 4, Minto Park. This was his plan which he had hatched in concert with Bimal Roy and others. Akhil had disclosed this plan to me while inducing me to go with him. I never married Akhil or chose him as my life partner.
The statement was read over to her, and admitted as correct by her.
2. In view of the statement, we grant special leave and quash the High Court's order directing the parents to produce Kiran Singh before the High Court and the subsequent orders issuing coercive process for her production. Taking into consideration her statement made before this Court, the High Court may dispose of the Habeas Corpus Petition pending before it, in such manner as it deems fit.
3. The appeal is disposed of accordingly.