RAFIK KHAN Vs. STATE OF M P

JUDGEMENT

(1.) In compliance of the order passed by this Court, respondents No. 1 to 3 have produced the corpus namely Nishant Khan @ Pooja Raikwar before this Court.

(2.) When a query was put to the corpus, she stated before this Court that her date of birth is 13.01.1997 and is married to respondent No.4 on her own volition on 04.12.2015. It is further stated by her that she has not been detained by respondent No.4 against her wishes.

(3.) In view of aforesaid submission, nothing remains to be adjudicated in this petition. Accordingly the same is disposed of. Certified copy as per rules.