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Judgment
6 paragraphs · 202 wordsThe present habeas corpus petition has been preferred on behalf of the father of the alleged detenue with the submission that the corpus, who is a married and major girl, has been illegal detained by respondents No.4 to 13.
The matter has been listed today for the first time before the Court. When the matter was taken up, learned counsel Mr. Hitesh Vishnoi voluntarily presented the corpus before the Court. This Court conferred with the corpus who candidly admitted that she is living with respondent no.4-Vikram at her own free will and consent and she does not wish to go to her parents place.
Admittedly, the corpus is a major being 19 years of age and she has candidly admitted before the Court that she is living with respondent No.4-Vikram at her own free will and consent.
Having heard learned counsels appearing for the parties and having conferred the corpus as aforesaid, we are of the considered opinion that she is not in illegal detention.
The factum of corpus being sui juris is not in dispute and therefore, she is free to go wherever she wants to go.
The present habeas corpus petition is therefore, disposed of.