ANIL SHARMA Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This is Habeas Corpus Petition filed under Art. 226 of the Constitution of India. The petitioner states that Meera is his legally wedded wife., but the respondent No. 3 Sumer Singh has detained her in his illegal custody.

(2.) The state has filed the reply stating that the age of Meera is in between 17 to 18 years. The state has also filed Medical Certificate indicating the age of Smt. Meera in between 17 to 18 years.

(3.) We have recorded the statement of Sant. Meera in Court. She deposes that she is 18 years of age and she has married with the petitioner Anil Sharma on 28.12.1999 at Delhi. She has disclosed her date of birth as 11.12.1981. She further says that she wants to reside with her husband, the petitioner Anil Sharma.