Madhya Pradesh High Court
Smt. Neena Yadu vs The State Of Madhya Pradesh on 16 November, 2010
1.....
W.P.15670 of 2010
16.11.2010
Petitioner and her husband A.K. Yadu present alongwith their
counsel Shri Ghanshyam Pandey.
Shri Vivek Agrawal, G.A. for respondents No.1,2,3 and 4.
Shri Ashish Jain, Counsel for respondent No. 5 and 6. We have heard Ms. Hina Yadu, her mother-father and also respondents No. 5 and 6 in person in Chambers. After hearing Ms. Hina we found that she is major and is not in wrongful confinement of respondent No. 5 and 6. It appears that there are certain trifle matters between Ms. Hina and her parents and atpresent she is residing in the house in which respondent No. 5 and 6 are residing. However, as per Ms. Hina, she is residing with her own free will and is not in any wrongful confinement. Though we tried to resolve the matter between Ms. Hina and her parents but it appears that at present relations are strange and it is not possible to reconcile the matter. So far as this petition is concerned, it relates to issuance of writ of habeas corpus but as Ms. Hina is not in wrongful confinement, proceedings are dropped. Ms. Hina is major and is made free to live as per her own wish.
I.A.13650/10 on behalf of Ms. Hina for providing security. As the aforesaid matter has been disposed of, it is observed that in case Ms. Hina requires some protection, Police Station Lordganj shall provide due protection to Ms. Hina.
C.C. as per rules.
(Krishn Kumar Lahoti) (Smt. Sushma Shrivastava)
JUDGE JUDGE
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