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Judgment
3 paragraphs · 155 wordsThe corpus Mst. ‘S’ has been produced in the Court by the officials of Police Station Bhilwara. She stated that her father, the present petitioner herein, married her off to a man named Harphool when she was just 14 years of age. She was maltreated in the matrimonial house and thus, she went away from their. Pursuant to the direction given by the CWC, she is living with her mother’s cousin Smt. Shobha. Prima Facie, the corpus apparently does not appear to be in any kind of illegal detention. Circle Officer, Mandalgarh present in the Court states that when proceedings were undertaken by the CWC, the petitioner was himself present.
In view of the peculiar facts noted above, we hereby direct that the corpus, whose date of birth is 03.07.2007, shall be safely escorted to the house of her maternal aunt Shobha at Village Sajhikheda.
The habeas corpus petition is disposed of. Rule is discharged.