- (1.) Petitioner-Laxmi Kant Chaudhary has filed this writ petition in the year 2008 by addressing a communication to the Hon'ble Chief Justice of this Court, which was treated as a criminal writ petition. Ever since that date, this petition is pending adjudication before this Court.
(2.) Petitioner Laxmi Kant Chaudhary is appearing in person in this case. He has alleged that his sister namely Rekha Chaudhary has been enticed away by Akash Srivastava, who is stated to be resident of Village Fattepur, Police Office Mahui Nankar (Dharam Sinhwa), District Sidharth Nagar, Uttar Pradesh. On the directions issued by this court, efforts were made by the police to trace the girl, but they remained unsuccessful. Various status reports were obtained and filed before the Court by the police of Union Territory, Chandigarh, as well as Haryana Police. Taking serious notice of the pendency of the habeas corpus for so long, the police was directed to make serious efforts to ascertain the whereabouts of the boy and sister of the petitioner-Rekha Chaudhary. Thereafter, some serious efforts were made. Even one of the relatives of the boy, who was summoned as a police officer, was impleaded as a party-respondent.
(3.) During the course of hearing, it revealed that the girl has got married and is staying with the boy. At this stage, the petitioner has himself stated that he was keen to know the welfare of his sister. Incidentally, the girl and the boy could be traced in Bombay. This fact was disclosed before this Court during the course of hearing. On 23.5.2012, Mr. Sharma pointed out that girl and boy were made to appear before the Court at Bombay and their statements were recorded. They both had married and were willingly staying together. It was also pointed out that the girl was made to speak to her brother i.e. the petitioner. This fact was confirmed by the petitioner. Mr. Sharma, accordingly, prayed for adjournment to produce the girl before this Court and the case was adjourned to 1.6.2012.;