MOHD RASID Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This is a Habeas Corpus petition filed by the petitioner saying that his legally wedded wife, namely, Smt. Salma is in illegal detention of his mother-in-law.

(2.) In this Habeas Corpus petition, this Court vide order dated 27.04.2018 had asked the girl to be produced before this Court. The girl, namely, Smt. Salma is present in person before this Court. This Court had an occasion to interact with the girl. She seems to be articulate, and an adult who can take decisions for herself. She has given a categorical statement before this Court that she wants to go with the petitioner, who is her husband.

(3.) In view of the above, petition succeeds and is hereby allowed. Smt. Salma is set free to go with her husband, as this is her will, stated before this Court in person by Ms. Salma.