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Judgment
8 paragraphs · 212 wordsThis petition in the nature of habeas corpus has been filed by the petitioner seeking production of alleged detenue “A”.
By order dated 20.02.2023 copy of petition was ordered to be served on learned Additional Advocate General, who was directed to file factual report.
A factual report was filed indicating that the allegations made in the petition were factually incorrect, inasmuch as the alleged detenue claims to be living with the parents as per her own will and she had not gone with Vikas for the purpose of getting married with him and she has been taken by indicating that same was required for the purpose of getting scholarship.
By order dated 17.03.2023, the alleged detenue was directed to be produced before the Court.
Today, the detenue has appeared before the Court.
The Court has interacted with her. She has specifically indicated that she is living with her parents as per own free will and has point blank denied having any relationship with the petitioner.
In view of above fact situation, this Court is satisfied that the detenue is not in illegal confinement, as alleged by the petitioner.
The petition has no substance, the same is therefore, dismissed leaving it open for the petitioner to take appropriate proceedings in accordance with law.