ANIL KUMAR,J. - (1.) Heard learned counsel for the petitioner and learned A.G.A. appearing for the opposite party nos. 1 to 4. 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 party no.4 to produce the petitioner/detenue namely Parveen before this Hon'ble court in the interest of justice. 2. Issue a writ order or direction in the nature of mandamus commanding the opposite party no.4 to release the detenue and allow to go with her husband i.e. Anna @ Anwar Ali, in the interest of justice. 3. Issue a order or direction in the nature of certiorari quashing the detention order dated 18.07.2019 contain as Annexure No.6 to this Writ Petition in the interest of justice.
(2.) In compliance of earlier order of this Court, the detenue Smt. Parveen has been produced by Ms. Reema, Constable and Mr. Ram Prakash, Head Constable before this Court.
(3.) The present writ petition has been filed on behalf of Smt. Parveen W/o Sri Anna @ Anwar Ali through her husband, on the ground that the detenue-Parveen, is major and she married with Sri Anna @ Anwar Ali by her own free will on 04.07.2019 as per Muslim Rites and Rituals at Balrampur Bhagautiganj, Balrampur. Smt. Parveen W/o Sri Anna @ Anwar Ali has made statement before us that she got married with Sri Anna @ Anwar with her own free will and wants to live and perform matrimonial relations with him. However, annoyed with their marriage, the opposite party no.5 has lodged the F.I.R. dated 05.07.2019 registered as Case Crime No.0189 of 2019, under Sections- 363, 366-A IPC and 17/18 of POCSO Act at Police Station-Kotwali Dehat, District-Balrampur. ;