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Judgment
3 paragraphs · 113 wordsThe corpus Mst. ‘M’ has been produced in the Court by Shri Sukhram, SI, SHO, Police Station Dhorimanna, District Barmer. We conferred with her ‘IN CAMERA’. She states that she is now desirous of going back to her father’s house. She makes a request that assurance be given that upon attaining the age of maturity, she will be married to the person of her choice. The petitioner present in the Court gives such assurance.
The corpus is forthwith, handed over into the guardianship of her father, the petitioner herein. The Investigating Officer shall safely escort the corpus to the house of the petitioner.
The habeas corpus petition is disposed of. Rule is discharged.