Anita Yadav Vs. Manas
Roy & Ors. [2009] INSC 1030 (12 May 2009)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL Nos.1010-1011 OF 2009 [Arising out of SLP(Crl.)
Nos.6700-6701 of 2007] ANITA YADAV ... Appellant(s) Versus MANAS ROY & ORS.
... Respondent(s) ORDER Leave granted.
These appeals are
directed against the orders dated 16th July, 2007 and 17th September, 2007
passed by the Delhi High Court in Writ Petition (Crl.)651/2007, which was a
Habeas Corpus petition. Pursuant to notice served on the father of the
appellant herein, the appellant appeared before the High Court in the Habeas
Corpus proceedings and personally informed the court that she was not willing
to go back to the respondent No.1 herein and that she wished to stay with her
parents.
At that point of
time, the parties in the Habeas Corpus petition were served and there was no
further reason -2- to continue to proceed with the writ petition. However,
despite the above, the High Court on 17th September, 2007 directed the father
of the appellant to be present along with the appellant before the court on
certain allegations made by the respondent No.1 herein that she was married to
him.
We fail to understand
how in a Habeas Corpus petition, such a direction could have been given since
the appellant had already appeared and had made her preference known and had
also filed an affidavit in which the case of the appellant was supported.
In that view of the
matter, the appeals are allowed and the impugned orders of the High Court are
set aside.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New
Delhi,
May
12, 2009.
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