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Judgment
Siddharth Mridul, J
The present habeas corpus petition under Articles 226 and 227 of the Constitution of India read with section 482 of the Code of Criminal Procedure
1973, instituted on behalf of Mr. Sajid Ali, the petitioner herein, essentially sought for a direction to the official respondents to produce his missing
daughter Zeenat before this Court.
Both the petitioner Mr. Sajid Ali as well as his 24 year old daughter Ms. Zeenat have joined the proceedings through video conferencing and have
had a detailed conversation.
Ms. Zeenat has clearly expressed that she left home of her own free will and has married Mr. Ramzan Sheikh on 21.01.2021 at Hazrat Sayyad
Barkat Ali Shah Dargah Masjid, Wadala, Mumbai. Ms. Zeenat has further stated that their nikah was solemnized at the said Masjid by Qazi Mohd.
Maulana Tajammul Hussain. She has also stated that after her marriage, she alongwith her husband are currently residing in Maharashtra. Ms. Zeenat
has, however, furnished only her mobile telephone number being 8591084434 to her father Mr. Sajid Ali. Ms. Zeenat has expressed to her father Mr.
Sajid Ali that she would travel to her parental home at some convenient time in the future, as and when the pandemic recedes in Maharashtra.
In view of the foregoing, Mr. Anuj Kumar, learned counsel appearing on behalf of the petitioner, on instructions from the latter, does not press this
petition any further.
The petition is disposed of accordingly.