KAMA Vs. STATE OF U P
LAWS(ALL)-2008-12-204
HIGH COURT OF ALLAHABAD
Decided on December 05,2008

KAMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) K. K. Misra and D. V. Sharma, JJ. On 20. 11. 2008, Smt. Kama was sum moned from Government Women Protec tion Home Swaroop Nagar, Kanpur Nagar and in compliance of this Court's order dated 20. 11. 2008, she is present in the Court today.
(2.) SHE has stated that her age is about 24 years. SHE has married with Ajai Bajpai and wants to live with him. As Smt. Kama is major, she is free to live with anybody. In view of above, the Superinten dent Government Women Protection Home Swaroop Nagar, Kanpur Nagar is directed to release Smt. Kama in favour of her hus band, Ajai Bajpai.
(3.) THE Registrar of this Bench is di rected to take necessary measures to give police protection to Smt. Kama and her husband, Sri Ajai Bajpai, for escorting them to their residence. With these observations and di rections, the habeas corpus petitions is dis posed of finally. Petition Disposed Of. .;


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