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Judgment
The habeas corpus petition is at the instance of the father for production of his daughter Mana Kumari @ Seema Kumari, as according to him, she has been illegally detained by Baijnath Paswan. The petitioner has stated that his daughter Mana Kumari, who is fourteen years old, was kidnapped from his house on 1st February, 2008. He has also lodged a first information report being Nanpur P.S. Case No. 15/2008 under Sections 366A. 366, 120B, 341, 323, 379, 504 read with Section 34 IPC. The girl Mana Kumari has boon produced before us. She stated that she has married Baijnath Paswan of her own free will without any pressure or undue influence from any quarter much less Baijnath Paswan. She claimed that she was major and about 20 years old.
In the light of the statement made by Mana Kumari @ Seema Kumari, we are satisfied that no further order needs to be passed by this court and she must be at liberty to reside wherever she wants. Habeas corpus jurisdiction cannot be converted in forum to resolve the dispute concerning guardianship, nor determine the disputed question of fact regarding age of the girl. Habeas corpus is, accordingly, disposed of.