- (1.) This is an unusual habeas corpus petition. Twenty five wedding guests during the wedding ceremonies are alleged to have been confined by the bride's people. The situation is entirely of bridegroom's making. The bridegroom, Kanhaiya Lal, was married on 5, May 1990 in village Dariyapur P.S. Phulpur, district Allahabad at the house of Indrajit Maurya with his daughter.
(2.) The next day, 6 May 1990 was the day of the Bidai and as a measure of formality, which is otherwise an oriental custom, the father asked the bridegroom what he felt of his bride. The answer given by the bridegroom was (as mentioned in the habeas corpus petition) the girl is not fair but as he has been married, he will take the girl.
(3.) The petition itself narrates the incident that this infuriated the father of the girl, with the result that the bride's father and his village people have held the wedding guests and are not permitting them to go to their homes, and return to their village.;