MATHEW D Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THIS is a petition for habeas corpus. The alleged detenue was produced before this court and she submitted that she went on her own will with the fifth respondent and she is not under illegal custody. She is a major. According to her, she is pregnant. We are not expressing any opinion regarding the merits of the criminal case pending against the fifth respondent. Since the alleged detenue stated that she is not under illegal custody, this habeas corpus petition is dismissed giving freedom to the alleged detenue to go wherever she likes.