TULSI ALIAS SHAEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petitioner is produced before this court by respondent No. 3 Superintendent, Nari Niketan, Haldwani.

(3.) Learned counsel for the writ petitioner pleaded that that the writ petitioner got married to Rafiq Ahmad on her own volition, and she is illegally detained in the custody of the Superintendent of Nari Niketan, Haldwani.