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Judgment
6 paragraphs · 156 wordsThis petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of mandamus directing respondents No. 1 to 3 to protect their life and liberty at the hands of respondents No. 4 to 10.
Vide order dated 8.1.2020, petitioner No. 1-Harpreet Kaur was sent to Aashiana, Sector-15, Chandigarh. She has been brought in Court today. Her parents are also present in the Court. Harpreet Kaur-petitioner No. 1 states that she wants to reside with her parents.
Learned counsel for respondent No. 4-Pink Raj states that they have no objection if the girl resides with them and they will look after her.
Keeping in view the above, no directions are required to be given.
Petitioner No. 1-Harpreet Kaur is ordered to be released from Aashiana, Sector-15, Chandigarh and is allowed to go with her parents.
The petition stands disposed of accordingly.