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Judgment
3 paragraphs · 191 wordsThe corpus Mst. ‘M’ has been produced before this Court in pursuance of the order dated 13.09.2022. We conferred with her ‘in camera’. With full confidence at her command, she states that she has married the petitioner of her own free will and volition and is desirous to go with him and perform her conjugal duties. The petitioner present in the Court makes a statement that he shall take full care of his wife, the corpus herein and shall ensure that no harm befalls her.
In this view of the matter, we hereby direct that the amount of Rs. 30,000/- deposited by the petitioner in terms of the order dated 25.08.2022 shall be reimbursed to him. The corpus is set free and shall be safely escorted to the house of the petitioner. In case, the petitioner and the corpus felt any threat perception to their safety, they shall be at liberty to submit a representation to the Superintendent of Police, Nagaur. It is expected that appropriate action shall be taken on such representation, if filed to the Superintendent of Police, Nagaur.
The habeas corpus petition is disposed of. Rule is discharged.