SHARWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE corpus Manju Kumari already met with the petitioner husband in Nari Niketan and learned counsel for the petitioner submits that the girl has shown her desire to go with her parents. Today, both petitioner Sharwan Kumar and corpus Manju Kumari are present in the Court. Corpus Manju Kumari stated that she want to go with her parents and the petitioner in the presence of his counsel stated that this petition may be disposed of in view of the wishes expressed by corpus Manju Kumari.

(2.) IN view of the above, this habeas corpus petition is disposed of with liberty to corpus Manju Kumari who is major to go with her parents as per her wish.