- (1.) As per office note, respondent no. 3 has been served personally, however, none has put in appearance for respondent no. 3.
(2.) The petition seeks issuance of a writ in the nature of Habeas Corpus directing the Rajkiya Mahila Sharanalaya, Lucknow to release the detenue and give her in the custody of the deponent Jitendra who claims to be husband and next friend of the detenue.
(3.) It has been pleaded on behalf of petitioner that the petitioner got married to Jitendra of her free will and accord. The petitioner was tormented because her father and brother are taking Rs.50,000/ to get the petitioner married with an aged person. The petitioner resisted the said matrimonial alliance, however, the father did not agree. It has been argued that the petitioner got married to Jitendra. The petitioner has eloped with Jitendra thrice earlier also for the same reason.;