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Judgment
11 paragraphs · 188 wordsThe corpus ‘S’ has been produced before us by Shri Maniram, Head Constable, Belt No. 86, Police Station Padampur, District Sriganganagar
and Ms. Anu Devi, Lady Constable, Belt No. 532, Police Station Padampur, District Sriganganagar.
We conferred with her ‘in camera’. With full confidence and composure, she stated that the present petitioner is her husband and she wants to
live with the petitioner; she further stated that she has consummated marriage with the petitioner and desirous to live with the petitioner.
As per the documents and photographs submitted along with this habeas corpus petition, it appears that the marriage has been taken place between
the petitioner and corpus.
Since, the corpus has expressed her desire to voluntarily reside with the petitioner thus, we hereby direct that she shall be set at liberty and permitted
to proceed as per her will.
In view of the above observations, it is hereby directed that the peremptory cost of Rs.10,000/- deposited by the petitioner in compliance of the
Court’s order dated 09.04.2021 shall be reimbursed to him.
With the above observations, the instant habeas corpus petition stands disposed of. Rule is discharged.