SAN J ROCK FORT Vs. PRAKASH

JUDGEMENT

(1.) THE petitioner by name San. J. Rock Fort has filed this Habeas Corpus Petition seeking for a direction to produce one Meena, aged about 21 years, before this Court and set her at liberty.

(2.) PURSUANT to the direction of this Court, the detenue (Meena) appeared before us. We enquired her. According to her, she is a major, her date of birth being 07. 04. 1986. She informs that she married the petitioner on 20. 3. 2006 and that, for various reasons, she is not interested in continuing her life with the petitioner. According to her, at present, she is residing with her parents and she wishes to live with them.

(3.) IN the light of the assertion and the statement of the detenue and of the fact that she is a major, we hold that she is not in illegal custody of anyone including respondents-1 and 2. The detenue is free to decide her future. Equally, the petitioner is at liberty to vindicate his grievance before appropriate forum. Habeas Corpus Petition is closed. Connected Miscellaneous Petition is dismissed.