ABDUL QADIR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present habeas corpus petition under Article 226 of the Constitution of India read with Section 482 of the Code of the Criminal Procedure, 1973 has been instituted on behalf of the petitioner, namely Mr. Abdul Qadir son of Sh. Irshad Ali, resident of G-7/193, Sector-16, Rohini, Delhi, praying as follows:

(2.) As verified from her Aadhar Card as well as her PAN Card, it is evident that Ms. Ayesha alias Preeti is about 21 years old since her date of birth as disclosed in the said government identity documents is 03.08.2000. Presently she is stated to be a student of B.A. 2nd Year. She has appeared before this Court for this hearing through videoconferencing from P.S.: New Usmanpur, New Delhi. Ms. Ayesha alias Preeti is identified by HC Santu Lal Sharma, P.S.: K.N. Katju Marg, Delhi as well as by Inspector Anand Yadav, SHO, P.S.: New Usmanpur, New Delhi.

(3.) We have interacted with Ms. Ayesha alias Preeti as well as with the petitioner Mr. Abdul Qadir, individually at length. Ms. Ayesha alias Preeti has expressed her desire to be with Mr. Abdul Qadir, the petitioner, who she states she has married of her own free will and volition on 12.04.2021 at Qazi-e-Nikah: Maulana Qazi Muhammad Rashid Nadvi, Kashmiri Gate, Delhi. Ms. Ayesha alias Preeti and Mr. Abdul Qadir have expressly and unequivocally expressed their free will to reside together at the latter's residence within the jurisdiction of P.S.:K.N. Katju Marg, Delhi.