RINKU AND ANOTHER Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) HEARD Sri Manas Bhargava, learned counsel for the petitioners and learned Additional Government Advocate.

(2.) PRAYER in this petition is for a direction to the respondent no. 2 to set at liberty forthwith to petitioner no. 2 from detention / custody from Nari Niketan and further a direction be given that petitioner no. 2 is to go with the petitioner no. 1. Submission is that petitioner no. 2 is major and she wants to go / leave with the petitioner no. 1.

(3.) SUBMISSION is that from the date of birth of the petitioner no. 2 recorded in the High School examination and from the medical report etc. now there is no dispute about the fact that petitioner no. 2 is major and thus she is to be permitted to go / leave according to her own will. Petitioner no. 1 is also present in the court and he has been identified by the petitioner no. 2, and her advocate.