JOOLEE Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) A rule nisi was granted in this case on 3/9/2025. It was followed by a number of orders. We inquired into the detenue's date of birth, or so to speak, her age, in order to determine whether she is entitled to be set at liberty and left free to go wherever she likes and stay with whomsoever she wants.

(2.) In compliance with the rule, the only affidavit that has been filed is an affidavit of compliance filed by the Investigating Officer of the case in a related crime. This affidavit, is therefore, treated to be the return.

(3.) The detenue has been produced and we proceed to hear the matter forthwith.