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Judgment
3 paragraphs · 150 wordsThe corpus Mst. ‘P’ has been produced in the Court by Shri Pannaram, ASI, Police Station Shergarh, District Jodhpur. We conferred with her ‘in Camera’. With full confidence at her command, she stated that she was being harassed and humiliated in the matrimonial home and thus, she is voluntarily living at her father’s house in the village Bapu Nagar and is not illegally confined.
In the facts noted herein above, we hereby direct that the corpus shall be safely escorted to her father’s house. The peremptory cost of Rs.20,000/- deposited by the petitioner shall be paid to the corpus by way of litigation expenses and the same shall be deposited in the bank account of her father Shri Champa Ram. The account details of Shri Champa Ram shall be provided by Shri Joshi in the registry within next three days.
The habeas corpus petition is disposed of. Rule is discharged.