INTEZAR HUSSAIN Vs. STATE OF UTTARAKHAND AND ORS

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 commanding the respondents to produce corpus of respondent no. 6 Rukhsar who has been alleged to be wrongfully detained by respondent nos. 3,4 and 5.

(3.) Learned counsel for the petitioner pleaded that respondent no. 6 Rukhsar got married to the petitioner Intezar Hussain against the wishes of her parents. A writ petition no. 163 of 2011, was filed by the two in which this Court granted interim protection order on 10.03.2011. It is pleaded in the writ petition that the girl is major.