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Judgment
4 paragraphs · 130 wordsMr. M.A. Siddiqui, GA-cum-AAG appearing for the respondent -State has tendered across the Bar the factual report along with the statements of the corpus recorded by the Police.
The corpus has been produced before this Court and we interacted with her. She stated that she is not in illegal detention of respondent No.4-Jorawar Singh and has married him of her own free will. She also stated that her date of birth is 20.05.1995.
Since the corpus is produced before this Court and as stated by her she is not in illegal detention, the purpose of filing the petition is served. No further orders are necessary hence, the present petition stands dismissed.
Concerned SHO is directed to provide necessary security and protection to the corpus to the destination of her choice.