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Hathi Lal vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 6 June 2022 · Citation: (2022) 06 RAJ CK 0023

HON’BLE JUDGES
Sandeep Mehta, J · Kuldeep Mathur, J
RESULT
Disposed Of
CASE NUMBER
D.B. Habeas Corpus Petition No. 144 Of 2022
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Judgment

3 paragraphs · 122 words

The corpus Mst. ‘D’ has been produced in the court by Mr. Tej Karan Parihar, Inspector, SHO, Police Station Mahila Thana, Jaisalmer. As per the pleadings made in the habeas corpus petition, her date of birth is 25.05.2004. With full confidence at her command, she stated that she has married the respondent No.4 Naresh of her own free will and volition and is residing at her matrimonial home voluntarily.

In view of the facts noted above, manifestly, the corpus is not under any illegal confinement as has been alleged in the habeas corpus petition. Thus, she is set at liberty. She shall be safely escorted to the place desired by her.

The habeas corpus petition is disposed of. The rule is discharged.