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Judgment
8 paragraphs · 402 wordsBy order dated 9.12.2022, notices were issued to the respondents and learned GA was directed to instruct the SHO to trace out and present the corpus being minor daughter of the petitioner in the Court before the next date.
On 16.1.2023 and 4.2.2023 reports were filed indicating the efforts being made for tracing the corpus. Today, when the matter is listed, it is indicated that the corpus Ms. ‘S’ has appeared on her own before the Court along with her husband and mother-in-law inter alia indicating that she has solemnized the marriage with Naveen S/o Shanker Lal, R/o Jodha Ka Bass, Chidawa, District Jhunjhunu, at Arya Samaj Temple, Gajiyabad on 3.2.2023, on attaining the age of majority. As per the secondary mark-sheet produced along with petition her date of birth is 1.2.2005.
It is further indicated that she has obtained order of police protection from Bench at Jaipur in S.B. Criminal Misc. Petition No.275/2023, wherein, by order dated 9.2.2023, she has been accorded police protection for a period of six weeks.
On interaction with the Court, she has further indicated that she wants to be with her husband and her in-laws and does not want to go with the petitioner – her mother. The mother – petitioner who is present in the Court, wanted to interact with the corpus, for which also, she refused.
Learned GA has filed his reply to the petition inter alia indicating the above aspects and the efforts, which were made by the respondents during the period till date, which though had failed, however, the corpus appeared before the Court on her own as noticed hereinbefore.
In view of the above fact situation, wherein, admittedly, the corpus has attained the age of majority on 1.2.2023, claims to have entered into a wedlock with one Naveen and wants to be with said Naveen and her in-laws, the petition need not be pursued further. The same is, therefore, disposed of.
During course of interaction, the corpus indicated that as she has appeared on her own and there is an order of police protection, the respondents be directed to provide police protection till she reaches her matrimonial home at Jodha Ka Bass, P.S. Chidawa, District Jhunjhunu.
In view of the apprehension expressed, learned GA is directed to ensure that the corpus, her husband and her in-laws be provided police protection till they reach at Jodha Ka Bass, P.S. Chidawa, District Jhunjhunu.