MONU RAJPUT Vs. STATE

JUDGEMENT

(1.) In the present petition for writ of habeas corpus it is averred that the petitioner, who was assigned a female gender by birth, is now a transgender male and is a close friend of Ms. Manish @ Neeshu, presently 20 years of age. It is alleged that Ms. Manish @ Neeshu has been illegally detained against her will by or under the instructions of respondents No.4 and 5, her Chacha and Bua respectively since 07th July, 2019.

(2.) It is further averred in the petition that the petitioner and Ms. Manish @ Neeshu entered into a romantic relationship in January, 2019 and they had resided together between 29th June, 2019 and 06th July, 2019 within the jurisdiction of this Court.

(3.) Learned counsel for petitioner states that the Haryana Police has forcibly sent Ms. Manish @ Neeshu along with her aunt against her wishes and express statements.