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Judgment
7 paragraphs · 127 wordsPetitioner has filed the Habeas Corpus Petition under Article 226 of the Constitution of India.
Detenue has been produced in the Court today and she has stated that she is a major and is aged about 22 years. She has further stated that she had
performed marriage with the petitioner (who is present-in-person in the court) of her own free will and wants to live with the petitioner. She has stated
that she wants to accompany the petitioner.
Keeping in view the submissions made by the detenue, she is permitted to accompany the petitioner as admittedly she is a major.
Petition stands disposed of accordingly. A copy of the order be supplied to the learned State counsel under the signatures of the Court Master for
necessary compliance.