- (1.) Short counter affidavit filed today by learned A.G.A. is taken on record.
(2.) This petition under Article 226 of the Constitution of India has been filed by the detenue through her alleged husband, Sanjeet Kumar with a prayer for issuing a writ of Habeas Corpus directing the Superintendent, Government Women Shelter Home- Nari Niketan, Ayodhya, District Faizabad to set her free and allow her to go in accordance with her desires and wishes.
(3.) The petitioner was housed in Government Women Shelter Home- Nari Niketan, Ayodhya, District Faizabad pursuant to order dated 02.08.2014 passed by the Chief Judicial Magistrate, Barabanki. The said order was passed for housing the petitioner in the Government Women Shelter Home- Nari Niketan, Ayodhya, District Faizabad by the Magistrate concerned who recorded in the said order that the petitioner at that time was minor and since she had refused to go with her parents, she was ordered to be housed in the Government Women Shelter Home.;