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Judgment
6 paragraphs · 88 wordsRaghvendra Singh Chauhan, CJ
1.
Mr. Sanjay Kumar, learned counsel for the petitioners, seeks liberty to withdraw the present writ petition and to file a habeas corpus writ petition,
inter alia, on the grounds that Mrs. Barkha Rani- petitioner no. 2 is being illegally detained by respondent nos. 5 to 8, her parents and relatives.
2.
Therefore, this writ petition is dismissed as withdrawn; the liberty, so sought for, is, hereby, granted.
3.
No order as to costs.
4.
In sequel thereto, pending application, if any, stands disposed-of.