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Judgment
6 paragraphs · 134 wordsThe corpus Mst. ‘J’ has been produced in the Court by Mr. J.K. Suthar. Her date of birth is 14.02.1999 and thus, she is major as on date.
We conferred with her. She stated that she is studying in First Year (B.A.) in Adarsh Jain College, Naukha. With full confidence at her command, she
stated that she has married respondent No.4 Gyan Prakash of her free will and volition and is living with him at the matrimonial home and is not under
any kind of illegal confinement.
In view of this emphatic statement made by the corpus, we are of the firm opinion that she is not under any kind of illegal confinement. Thus, she is at
liberty to proceed as per her desire. Accordingly, the habeas corpus petition is dismissed. Rule is discharged.