Shri Sandeep Verma vs State of Uttarakhand

Prafulla C. Pant, J.—This is Impleadment Application moved before this Court on behalf of Amarjeet Singh, father of the girl (said to have been detained). The Impleadment Application is disposed of, with the direction that the applicant Amarjeet Singh shall also be heard in this case.

Heard.

In compliance of order dated 19.04.2011, passed by this Court in this Habeas Corpus Writ Petition No. 04 of 2011. The girl Baljeet Kaur, Daughter of Amarjeet Singh is produced by Shri Harbeer Singh, Sub Divisional Magistrate, Hardwar, (Respondent No. 3). The girl was examined by us in the open court in the presence of the counsel and the parties. Baljeet Kaur the detenue stated in the open court that she is 25 years old woman, who is married to Sandeep Verma against the wishes of her father Amarjeet Singh. She reiterated her statement given to the Sub Divisional Magistrate, on 26.03.2011, copy of this Annexed with Annexure 1 to the writ petition. Even though the girl stated before the Magistrate that she was major, she did not want to live in her parent''s house, the Sub Divisional Magistrate, directed vide order dated 26.03.2011, that she detained in Nari Niketan, Dehradun. It is not disputed by the State or by the father of the girl, that she is major.

In the above circumstances, her detention in Nari Niketan is declared illegal. She (Baljeet Kaur) is set at liberty in the court itself. The Habeas Corpus Writ Petition stands disposed of.