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Judgment
7 paragraphs · 143 wordsThe corpus Ms. “K” has presented herself in the Court.
She states that she is living with the father and mother at her own desire and has contracted marriage with one Goparam.
Learned counsel for the petitioner has raised an objection that she has been living with Mr. Jhala Ram and the assertion which she is making is under undue pressure of her parents.
The corpus was heard in camera (in absence of her parents) and yet she reiterated her earlier version that she is not in illegal custody and wants to go with her parents/husband.
In view of the above, nothing remains to be done in the present petition.
The instant habeas corpus petition stands disposed of.
The lady (Ms. “K”) who is a major, is permitted to live as per her own free will.