PRAHLAD Vs. STATE

JUDGEMENT

(1.) THIS petition seeking a writ of habeas corpus has been filed by the petitioner on the allegation of illegal detention of his daughter Ms. Priti, said to be about 20 years of age. The age of the petitioner has been stated at 21 years in the petition wherefor the learned counsel appearing for the petitioner submits on instructions that the petitioner is 41 years of age and his age came to be mentioned as 21 years in the petition for clerical error. Be that as it may.

(2.) WE find no reason to continue with this petition any further because the learned Government Counsel, after completing his instruction, has pointed out that the daughter of the petitioner was traced out and was found to be major in age with her date of birth as 04.12.1991; and she was produced before the Judicial Magistrate, Jahajpur on 03.05.2012 where she categorically stated having contacted marriage with Kajor Mal Teli, resident of Piplod and that she was not illegally or forcibly detained by anyone whereupon the learned Judicial Magistrate set her at liberty to go to the place of her choice.