SMT. HEENA @ MARYAM D/O SHAKEEL AHMAD THROUGH IRFAN ALI S/O LATE MUSAHEB ALI Vs. STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY HOME,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Article 226 of Constitution of India, the Petitioner has sought writ in the nature of habeas corpus directing the Respondent No. 4 to produce corpus of the Petitioner Heena @ Maryam in the court.

(3.) THE Petitioner Heena @ Maryam told this Court that she is married to Irfan Ali on 27.03.2011. However, she states that she is living with her father Shakeel Ahmad (Respondent No. 4) on her own volition. She stated that she is not forced to stay there. On being questioned, she told that she is aged 15 years only, and her date of birth is 10.07.1996.