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Judgment
7 paragraphs · 116 wordsThe corpus Mst. ‘p’ has been produced in the Court by Advocate Mr. Gulab Singh Bhati. The date of birth of the corpus is 04.02.2002 and
thus, she has attained majority. We conferred with her whereupon, she stated with firm conviction that she has married the respondent No.4 Mukesh
of her own free will and volition and is desirous of going with him.
In view of these facts & since the corpus being a major person is not under any kind of illegal confinement, we set her at liberty forthwith. She is set
free to proceed as per her desire.
With these observations and directions, the instant habeas corpus petition is disposed of.
Rule is discharged.