KARNAIL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus directing respondents No. 1 to 3 to produce the detenue namely Rekha.

(2.) Detenue Rekha is present in person and has submitted that she has performed marriage with Atinder Pal Singh and does not want to go with her father as she is happily residing in her matrimonial home.

(3.) In these circumstances, no further interference by this Court is called for.