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Judgment
3 paragraphs · 114 wordsThe corpus has been produced before us by the above-named officials of the Police Station Luni, District Jodhpur. We conferred with her. With full confidence of her command, she stated that she is not illegally detained by anyone and she is not desirous of going and living with her parents. She further stated that she got married to one Dinesh and is living with him of her own free will and volition and out of the said wedlock, a female child is born.
In this view of the matter, we set the corpus at liberty. She is free to move as per her desire.
The habeas corpus petition is disposed of. Rule is discharged.