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High CourtsSingle Bench(2011) 07 UK CK 0091

Smt. Heena @ Maryam through Irfan Ali vs State of Uttarakhand and Shakeel Ahmad

Uttarakhand High Court · Decided on 4 July 2011

HON’BLE JUDGES
Prafulla C. Pant, J
CASE NUMBER
Habeas Corpus Writ Petition No. 12 of 2011
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Judgment

5 paragraphs · 191 words

Prafulla C. Pant, J.—Heard.

2.

By means of this petition moved under Article 226 of Constitution of India, the Petitioner has sought writ in the nature of habeas corpus directing the Respondent No. 4 to produce corpus of the Petitioner Heena @ Maryam in the court.

3.

In compliance of order dated 20.06.2011, corpus of Heena @ Maryam is produced before this Court by Respondent No. 4 with the assistance of Respondent No. 2.

4.

The Petitioner Heena @ Maryam told this Court that she is married to Irfan Ali on 27.03.2011. However, she states that she is living with her father Shakeel Ahmad (Respondent No. 4) on her own volition. She stated that she is not forced to stay there. On being questioned, she told that she is aged 15 years only, and her date of birth is 10.07.1996.

5.

Considering the tender age of the girl, and the fact that she wants to stay with her parents, no orders are being passed on this petition to direct the Respondent No. 4 to handover the custody of the girl to her husband. With this observation, the petition stands disposed of.