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Judgment
The present petition has been filed under Article 226 of the Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking issuance of writ in the nature of Habeas Corpus for production/release of the “Mrs. M”, wife of the Petitioner, before this Court.
Petitioner is present in person.
Learned Standing Counsel for State appears on advance notice.
“Mrs. M” has been produced in Court by the State.
We have interacted with “Mrs. M”, who submits that she is about 60 years of age. Upon being queried, she submits that she does not want to go back to her husband. Her such statement is taken on record.
Being major, she is at liberty to stay wherever she wants and, therefore, no further orders are required to be passed.
The present petition is disposed of in the aforesaid terms.
All pending applications are also stand disposed of.