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Judgment
The present writ petition under Article 226 of the Constitution of India read with Section 482 Code of Criminal Procedure, 1973 has been instituted on behalf of the petitioner, praying as follows: -
“a)accept this petition and to issue appropriate writ, order or direction in the nature of Habeas Corpus thereby directing and commanding the Respondents No.1 to 5 to secure the liberty and custody of Mrs. Priyanka Sangwan from the unlawful detention and custody by the Respondents No.5 to 7;”
The alleged missing daughter, who is major, has been produced in the Court and she submits that there is some settlement in their families. She also states that she is not under any illegal confinement.
Though, she got married in the year 2019, in Arya Samaj Mandir however, their families would now like to perform social ceremony.
In view of the above, no order is required to be passed as even therefore, she is major and is at liberty to take her own decision.
The petition is disposed of accordingly.