- (1.) Heard learned counsel for the parties and perused the record.
(2.) This petition has been filed by Salesh daughter of Vinod,resident of village Kaserava Kala, P.S. Adarsh Mandi,District Shamli and Rahul petitioner no.2 resident of House No.291 Rangana-2 P.S. Rangana District Shamli with the averments that petitioners no.1 and 2 are in love and have always been willing to live together since they met at the house of maternal uncle of petitioner no.1 which is situate near the house of petitioner no.2.
(3.) It is averred that petitioner no.1 Salesh was forcibly married with a old aged person from whose house she fled as she was being given bad treatment by the in-laws.. Thereafter she approached respondent no.3 SHO Police Station Adarsh Mandi District Shamli for help who produced her before S.D.M. instead of taking action against her in laws. The S.D.M. Shamli after hearing, by order dated 23.5.2013 sent her to Nari Niketan, Kanpur Nagar. Aggrieved by this, Habeas Corpus Petition has been filed.;