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Judgment
Hon’ble Ravindra Maithani, J. (Oral)
The petitioner filed the instant petition seeking the corpus claiming her son Karm Singh, who according to her, has been illegally confined by the respondent nos.6 and 7.
Heard learned counsel for the parties and perused the record.
According to the petition, the confinement is made in District Meerut.
The Court wanted to know from the learned counsel for the petitioner, as to from where the corpus was taken? He could not indicate it. In the petition, in para 13, it is recorded that since 12.09.2026, the corpus did not return home.
Learned State Counsel submits that this Court has no territorial jurisdiction because according to the Annexure Nos.3 and 4 of the representation, it recorded that the corpus was taken from the District Amroha.
The corpus was not staying in the State of Uttarakhand, he was not taken from the State of Uttarakhand, he is not confined in the State of Uttarakhand. Therefore, there is no reason to entertain this petition. It stands disposed of accordingly.