SAURABH LAVANIA, J. - (1.) Heard learned counsel for the petitioner and learned AGA for the State and perused the record.
(2.) The present petition has been filed for the following main reliefs:- "1. Issue a writ, order or direction in the nature of Habeas Corpus directing the opposite parties particularly Opposite Party No. 2 to produce the detenue Shanti Devi @ Kranti before this Hon'ble Court and there after she may be set free at her liberty from the illegal detention of opposite party No. 2. 2. Issue a writ order or direction in the nature of Certiorari quashing the impugned order dated 26.12.2019 passed by the learned Board, Child Welfare Committee, Gonda in case arising out of Case Crime No. 471/2019, under sections 363, 366, 376 IPC and Section 3/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station Mankapur, District Gonda, as contained in Annexure No. 1 to this Writ Petition." In compliance of earlier order of this Court, detenue- Shanti Devi @ Kranti has been produced before this Court by Smt. Vidhya Saroj, Constable.
(3.) The present writ petition has been filed on behalf of detenue-Shanti Devi @ Kranti through her next friend/mother-in-law Bulla, on the ground that the detenue-Shanti Devi @ Kranti, is major and she married to Rajesh Pal by her own free will. Detenue- Shanti Devi @ Kranti W/o Rajesh Pal has made statement before us that she got married with Rajesh Pal with her own free will and wants to live and perform matrimonial relations with him. However, annoyed with their marriage, the opposite party no.4 has lodged the F.I.R. dated 03.12.2019 registered as Case Crime No.0471 of 2019, under Sections- 363, 366 IPC at Police Station-Mankapur, District-Gonda. ;