Himachal Pradesh High Court
Ajminder Singh vs State Of Himachal Pradesh Through on 5 July, 2022
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 5TH DAY OF JULY, 2022
.
BEFORE
HON'BLE MS. JUSTICE SABINA
&
HON'BLE MR. JUSTICE SATYEN VAIDYA
CRIMINAL WRIT PETITION No. 3 OF 2022
Between:-
AJMINDER SINGH
S/O SH. KAMAL,
R/O VILLAGE RAMPUR, POST OFFICE
KALIWARI, TEHSIL NALAGARH,
DISTRICT SOLAN, H.P.
r ....PETITIONER
(BY MR. J.R. POSWAL, ADVOCATE ON BEHALF
OF MS. NEELAM KAPLAS, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH THROUGH
SECRETARY (HOME) TO THE
GOVERNMENT OF HIMACHAL PRADESH
SHIMLA-2.
2. DIRECTOR GENERAL OF POLICE,
NIGAM VIHAR, SHIMLA, H.P. TO
THE GOVERNMENT OF HIMACHAL
PRADESH, SHIMLA-2.
3. DIRECTOR GENERAL OF POLICE,
GANDHINAGAR GUJRAT TO THE
GOVERNMENT OF GUJRAT.
4. BALLU BHAI
S/O SH. KARMAN BHAI
R/O VILLAGE AND POST OFFICE
ATODARA, TEHSIL AULPAD,
DISTT. SURAT, GUJRAT.
5. SHAILLA BHAI
SON OF SH. BHAI BHAI
R/O VILLAGE AND POST OFFICE
ATODARA, TEHSIL AULPAD,
DISTT. SURAT, GUJRAT.
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2
6. LACHHMAN
S/O BALLU BHAI
.
R/O VILLAGE AND POST OFFICE
ATODARA, TEHSIL AULPAD,
DISTT. SURAT, GUJRAT.
7. VEENU
S/O BALLU BHAI
R/O VILLAGE AND POST OFFICE
ATODARA, TEHSIL AULPAD,
DISTT. SURAT, GUJRAT.
8. BHARAT
S/O BALLU BHAI
R/O VILLAGE AND POST OFFICE
ATODARA, TEHSIL AULPAD,
DISTT. SURAT, GUJRAT.
9. VEEJU
W/O AJMINDER SINGH
R/O VILLAGE RAMPUR, POST OFFICE KALIWARI,
TEHSIL NALGARH, DISTT. SOLAN, H.P. PRESENTLY
AT C/O BALLU BHAI S/O SH. KARMAN BHAI
R/O VILLAGE AND POST OFFICE
ATODARA, TEHSIL AULPAD,
DISTT. SURAT, GUJRAT.
..RESPONDENTS
(BY MR. KUNAL THAKUR, DEPUTY
ADVOCATE GENERAL FOR R-1 AND R-2
MR. R.K. GAUTAM, SENIOR ADVOCATE WITH MR.
SURINDER K. SHARMA, ADVOCATE FOR R-9.)
________________________________________________________________
This petition coming on for orders this day,
Hon'ble Ms. Justice Sabina, passed the following:-
ORDER
Petitioner has filed the habeas corpus petition under Article 226 of the Constitution of India, seeking following relief:-
::: Downloaded on - 06/07/2022 20:02:49 :::CIS 3"i) That the respondents may kindly be directed to produce the respondent No.9 in person before this .
Hon'ble Court."
2. Learned counsel for the petitioner has submitted that the detenue is the wife of the petitioner and has been illegally detained by respondents No. 4 to 8.
3. Detenue has been impleaded as respondent No.9.
4. Learned counsel for the detenue has submitted that the detenue is the wife of petitioner and is presently residing with her parents of her own free will. In fact, detenue has taken recourse to the remedy under the Protection of Women from Domestic Violence Act.
5. In view of the submissions of learned counsel for respondent No.9, no ground for further interference by this Court is called for. Petition stands disposed of accordingly.
( Sabina )
Judge
July 05, 2022 ( Satyen Vaidya )
(naveen) Judge
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