Jagat Singh vs State Of Haryana And Others

The present criminal writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of habeas corpus directing respondents No. 1 to 3 to produce detenue-Seema Devi, wife of the petitioner, who is in illegal custody on the instructions of respondent No. 3.

On 19.11.2019, respondent No. 4, father of the detenue, stated that he would be satisfied, if some amount is deposited by the petitioner in the name of detenue by way of a fixed deposit for five years in some nationalized bank.

In view of the statement suffered by respondent No. 4, learned counsel for the petitioner stated that he is ready to deposit Rs. 1 lakh as fixed deposit for five years in the name of his wife-detenue.

The petitioner present in the Court states that in pursuance of the order dated 19.11.2019, he has deposited the amount of Rs. 1 lakh in the form of term deposit for a period of five years in favour of his wife, Seema-detenue.

A photocopy of the term deposit receipt dated 17.01.2020 has been handed over to learned counsel for respondent No. 4 in the Court today. A photocopy thereof is also taken on record.

Respondent No. 4 present in the Court alongwith his counsel submits that since the amount of Rs. 1 lakh has been deposited in favour of his daughter-Seema (detenue) for five years, he has no objection if the petitioner and detenue-Seema Devi live their matrimonial life.

In view of the above, the Incharge, Ashiana Sector-16, Panchkula, is directed to release the detenue forthwith and hand over her custody to the petitioner.

However, the petitioner is directed not to withdraw the amount deposited in the form of term deposit prior to the date of maturity.

Disposed of.

Copy of this order be given to the learned State counsel under signatures of the Bench Secretary of this Court.