- (1.) This Habeas Corpus petition has been filed under Article 226 of the Constitution of India seeking the release of Shalu Mishra from Naari Niketan, Lucknow.
(2.) I have heard Sri G.S. Pandey, learned counsel for petitioner, Sri Sunil Dixit, learned counsel for respondent and Km. Nand Prabha Shukla, learned A.G.A.
(3.) Briefly stated petitioner's case is that Sunil Kumar Mishra married Shalu Mishra on 16.05.2013 before 'Arya Samaj Mandir, Aliganj, Lucknow'. Copy of marriage certificate as well as photographs have been filed to buttress the submission. Parents of Shalu Mishra are trying to marry her with some other person, although she is married wife of Sunil Mishra.;