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Judgment
Present petition has been filed as Habeas Corpus under Article 226 of the Constitution of India read with Section 482 Cr.P.C. seeking directions to the respondents to produce missing minor daughter of the petitioner.
Mr.Sanjay Lao, learned Standing Counsel for the State submits that minor daughter of the petitioner is present in the Court today.
The missing daughter, who is aged 16 years old, is present in Court and she specifically stated in her statement recorded under Section 164 Cr.P.C. that she had married to one Bhola and she would like to stay with him only.
We have put a specific query whether she would like to go with her parents to which she categorically refused, supplementing that she is now married and desire to stay in the shelter home till she attains the age of majority and thereafter, she would like to stay with her husband Bhola, once he is released from jail.
In view of abovesaid and the fact that missing daughter is already in shelter home, no further order is required to be passed in the present petition and the same is, accordingly, disposed of.
Pending application, if any, stands disposed of.