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Judgment
4 paragraphs · 108 words
Anoop Chitkara, J
1.
Seeking release of detenue-Resham Khatoon from the hands of respondent No.4, the petitioner has come up before this Court under Article 226 of the Constituion of India.
2.
On instructions from SI Gurjivan Singh, Police Station Sector 36, Chandigarh, State counsel submits that they had interrogated with the detenue who is an adult and she stated that she is living with respondent No.4 with her own free will and there is no illegal detention.
3.
Given above, the present petition is disposed of. Liberty reserved to the petitioner to seek statutory legal remedies in accordance with law. Pending applications, if any, stand disposed of.