ARUN KUMAR TYAGI,J. - (1.) The petitioner has filed the present petition under Article 226 of the Constitution of India seeking issuance of a writ or direction in the nature of habeas corpus for release of detenue Anu Rani aged about seventeen and half years from illegal custody of respondent No.4.
(2.) Pursuant to notice of motion order dated 16.04.2021, respondent No.4 appeared through his Counsel and claimed that detenue Anu Rani had solemnized marriage with respondent No.4- Gurvinder Singh and Co-ordinate Bench of this Court had granted them protection vide order dated 31.03.2021 passed on CRWP-3103-2021.
(3.) Respondent No.4 had claimed that date of birth of detenue Anu Rani is 18.06.2002 while the petitioner had claimed that detenue Anu Rani was less than 18 years.;