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Judgment
5 paragraphs · 134 wordsThe corpus girl ‘T’, who was sent to Balika Sudhar Grah by the Court on 13.03.2024, has been brought before us.
We interacted with the girl “IN CAMERA”. Though she expressed her wish to marry the boy (Rakesh), with whom she had gone but for present, in no ambiguous terms, she expressed her desire to live with her parents and continue with her studies.
Girl’s parents present in the Court (petitioner herein and his wife) assured that they would not misbehave with the girl and try to see that her studies is continued.
In view of the facts and circumstances obtaining in the present case, the petitioner is allowed to take the girl (who is still a minor) with him.
The instant habeas corpus petition stands disposed of accordingly.