- (1.) The petition seeks issuance of a writ in the nature of Habeas Corpus directing respondents to produce the petitioner in court and set at her liberty.
(2.) Order dated 10.5.2016 notices the gist of the issue raised by the petitioner. The order is extracted here-below:- "1. This petition seeks issuance of a writ in the nature of Habeas Corpus directing respondent no. 3 to release the petitioner. It has been pleaded that without there being any criminal proceeding and without jurisdiction respondent no. 4 vide Annexure-2 dated 16th April, 2016 has confined the petitioner in respondent no. 3 facility. 2. Respondent no. 3 is directed to produce the petitioner in Court on the next date of listing. 4. City Magistrate, Gonda is directed to file his affidavit as to under what circumstances liberty of the petitioner has been curtailed. Respondent no. 4 shall remain present in Court and shall furnish reason as to why costs be not imposed for curtailing liberty of the petitioner." 5. List on 16th May, 2016."
(3.) Shri Naveen Kumar Pandey, Advocate has put in appearance on behalf of father of the petitioner. Shri Naveen Kumar Pandey admits that the petitioner has attained age of majority, however, states that the petitioner is required to return to her paternal home.;