2020 CRI. L. J. (NOC) 268 (UTR.) ::AIROnline 2020 Utr 216 ::(2020) 2 UC 1008 ::2020 (2) UC 1008 ::2020 CRI. L. J. (NOC) 268 (UTR.)

Uttarakhand High Court

Hon'ble Judge(s): Sharad Kumar Sharma , J

(A) Constitution of India Art. 226 — Writ of habeas corpus — Maintainability — Illegal detention — Detenue in her statement made allegations that she was put under wrongful confinement by her family members due to lesbian relationship with petitioner — On production of detenue before Court, she resiled from her earlier statements and clarified that her family members did not pressurize her to make contradictory statements — As detenue herself revealed that she is not under wrongful confinement of her family members — Habeas corpus petition, not maintainable. (Para 8,11,13,14,15)