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Ranjit Kaur vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 13 December 2011 · Citation: (2011) 12 P&H CK 0185

HON’BLE JUDGES
Kanwaljit Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226
CASE NUMBER
Criminal Writ Petition No. 2418 of 2011
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Judgment

3 paragraphs · 158 words

Kanwaljit Singh Ahluwalia, J.—The present writ petition has been filed under Article 226 of the Constitution of India, for securing release of Preeti, daughter of the petitioner, who is stated to be 17 years of age, from the illegal confinement of respondents No. 4 to 7.

2.

In pursuance of the order dated 8.12.2011, Preeti is present in Court. She has stated that she had performed marriage with respondent No. 4-Dushant Kumar, according to her own free will and she want to reside in her matrimonial home. She has further stated that she does not intend to accompany her mother.

3.

In view of the statement made by Preeti, it cannot be said that she has been wrongfully confined by anyone. Hence, no writ, in the nature of Habeas Corpus, can be issued and the same is disposed of. Petitioner, if so advised, may take recourse to her lawful remedy for redressal of her grievance, if any, subsists.