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Kama vs State of U.P.and others

Allahabad High Court · Decided on 5 December 2008 · Citation: (2008) 12 AHC CK 0279

HON’BLE JUDGES
K.K.Misra, J and Dharam Veer Sharma, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 1127 of 2008 (H/C)
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Judgment

6 paragraphs · 145 words

K.K. Misra and D.V. Sharma, JJ.—On 20.11.2008, Smt. Kama was summoned from Government Women Protection Home Swaroop Nagar, Kanpur Nagar and in compliance of this Court''s order dated 20.11.2008, she is present in the Court today.

2.

She has stated that her age is about 24 years. She has married with Ajai Bajpai and wants to live with him.

3.

As Smt. Kama is major, she is free to live with anybody.

4.

In view of above, the Superintendent Government Women Protection Home Swaroop Nagar, Kanpur Nagar is directed to release Smt. Kama in favour of her husband, Ajai Bajpai.

5.

The Registrar of this Bench is directed to take necessary measures to give police protection to Smt. Kama and her husband, Sri Ajai Bajpai, for escorting them to their residence.

6.

With these observations and directions, the habeas corpus petitions is disposed of finally.