SHIFA Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned A.G.A. for the respondent nos. 1 to 5 and Sri Chandrakesh Mishra, learned counsel for the respondent no.6. The pleadings exchanged between the parties have also been perused.

(2.) The petitioner through her alleged father-in-law has applied for issuance of a writ in the nature of habeas corpus so as to produce her corpus before the Court and to set her at liberty from the custody of the Nari Niketan.

(3.) The petitioner alleges that she is a major and has solemnized her marriage on 30.7.2019 with Bashit Mirza and as such she is not liable to be kept in Nari Niketan against her wishes.