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Meena Kumari vs State of U.P.

Allahabad High Court · Decided on 23 July 2001 · Citation: (2001) 07 AHC CK 0113

HON’BLE JUDGES
Virendra Saran, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226
RESULT
Allowed
CASE NUMBER
Writ Petition No. 317 (HC) of 2001
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Judgment

4 paragraphs · 162 words

Virendra Saran, J.—Heard learned Counsel for the petitioner and the learned Standing Counsel.

2.

Petitioner Meena Kumari has been produced in Court by the police. On our query, she told us that her age is 18/19 years. From her appearance also she appears to be a major. She further stated before us that she come to Court from the Government Protective Home. She also stated that she entered into marriage with Lallan of her own freewill and she wants to go with her husband.

3.

In view of the stand taken by the petitioner, we are of the opinion that she cannot be detained in the Government Protective Home against her will.

4.

Accordingly, the writ petition is allowed. The petitioner is free to go to any place of her choice including to her husband''s place. Let the petitioner be set at liberty forthwith. A copy of this order shall be sent to the Superintendent, Government Protective Home as early as possible.