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Judgment
Present petition has been filed as Habeas Corpus under Article 226 & 227 of the Constitution of India read with 482 Cr.P.C seeking directions to the respondent No. 2 to produce the missing wife of the petitioner.
Pursuant to order dated 06.03.2024, wife of the petitioner, who is present in this Court, submits that she has already married to petitioner and wants to stay with him.
Since she is adult, married and has every right to take decision of her own, she is at liberty to go wherever she wants. It is, however, made clear that the parents/relatives of the petitioner and his wife shall not interfere in any manner and shall not create any hindrance in their matrimonial life.
Be that as it may, in view of aforesaid, no further order is required to be passed.
A copy of this order be also sent to SSP, Samastipur, Bihar for information and action, if any.
Petition is, accordingly, disposed of.