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Judgment
6 paragraphs · 160 wordsN.Nagaresh, J
This writ petition has been filed by the petitioner seeking to direct respondents 1 and 2 to produce the detenue, the daughter of the petitioner, before this Court and to release her from the wrongful confinement and illegal custody of respondents 3 and 4 and to set her at liberty forthwith.
When the writ petition came up for hearing, notice was ordered to respondents 3 and 4.
When the case was called today, the alleged detenue was present. We interacted with the alleged detenue. The alleged detenue Surya S.N. stated that she is 22 year old and she is residing with respondents 3 and 4 on her own volition. She has married the 3rd respondent and that the marriage took place in a Temple.
Faced with these facts, the counsel for the petitioner submitted that the petitioner does not want to prosecute the writ petition.
Accordingly, the writ petition is dismissed as not pressed.