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Judgment
12 paragraphs · 217 wordsLeave granted.
 Heard Mr. Kapil Sibal and Ms. Indira Jaising, learned senior counsel along with Mr. Haris Beeran, learned counsel for the appellant, Mr. Maninder
Singh, learned Additional Solicitor General for the National Investigation Agency (NIA) and Mr. Shyam Divan, learned senior counsel along with Ms.
Madhavi Divan, learned counsel for respondent No.1.
 The reasoned judgment will follow. The operative part of the order reads as follows:-
Considering the arguments advanced on both sides, in the facts of the present case, we hold that the High Court should not have annulled the marriage
between appellant No.1, Shafin Jahan and respondent No.9, Hadiya alias Akhila Asokan, in a Habeas Corpus petition under Article 226 of the
Constitution of India. We say so because in the present appeal, by special leave, we had directed the personal presence of Hadiya alias Akhila
Asokan; she appeared before this Court on 27th November, 2017, and admitted her marriage with appellant No.1.
In view of the aforesaid, the appeal stands allowed. The judgment and order passed by the High Court is set aside. Respondent No.9, Hadiya alias
Akhila Asokan is at liberty to pursue her future endeavours according to law. We clarify that the investigations by the NIA in respect of any matter of
criminality may continue in accordance with law.