AI Structured Summary
Not yet generated for this judgment
Judgment
Hon’ble Ravindra Maithani, J. (Oral)
The petitioner filed the instant petition seeking the corpus of Ms. Shivani claiming her his wife.
Heard learned counsel for the parties and perused the record.
It is the claim of the petitioner that both, he and the corpus were married; their marriage was registered, but the family member of the corpus has detained her illegally.
On 30.10.2026, this Court required the Station House Officer, Police Station Roorkee, District Haridwar to produce the corpus before this Court.
Today, SI Pushpendra Singh, Police Station Kotwali Roorkee, District Haridwar has produced the corpus Ms. Shivani before this Court. Ms. Shivani revealed that her date of birth is 01.01.2002; she is staying with her Papa in Village Mohanpura, Mehmoodpur, Roorkee, District Haridwar. She claims that she is willingly staying with her Papa; she does not want to go with the petitioner. According to her, the documents pertaining to marriage has been prepared by playing fraud.
Since the corpus Ms. Shivani is major and has stated that she is willingly staying with her Papa and she does not want to go with the petitioner, the corpus Ms. Shivani is free to stay wherever she wants to. The corpus Ms. Shivani has expressed to stay with her Papa. Therefore, no directions need to be passed in the matter.
The habeas corpus petition, as such, stands disposed of, accordingly.