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Judgment
5 paragraphs · 96 words
Rohit Arya, J
In compliance of the order passed by this Court on 01/07/2023, statements of father and the corpus has been recorded wherein alleged missing corpus Ms. Radha Udainiya has stated that she never solemnized marriage with present petitioner and is living with her father without fear.
In view of aforesaid, nothing survives in this Writ Petition as corpus Ms. Radha Udainiya can not be said to be in illegal confinement.
Accordingly, the present Writ Petition stands dismissed.
However, if petitioner still has a grievance, he can approach the Magistrate under Section 97 of Cr.P.C.