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Judgment
Present petition has been filed by the petitioner seeking following prayer:-
“Issue a writ of Habeas Corpus or any other writ/direction order directing the Respondent to trace and produce the victim, Mrs. Hemlata on an expedited basis; and”
Issue notice. Notice is accepted by learned Standing Counsel for the State who has also produced Status report dated 15.04.2024. The same is taken on record.
The wife of the petitioner, who appears through Video Conferencing, submits that petitioner has not been treating her well and, therefore, she has left her matrimonial house and now staying with her friend. She further submits that she would also file divorce petition against her husband.
Since wife of the petitioner is admittedly, major and has stated before us that she does not want to stay with her husband anymore, no further order is required to be passed in the present petition. She is thus, at liberty, to stay wherever she wants.
Petition is accordingly disposed of. However, if so advised, parties are at liberty to approach Family Court for seeking appropriate relief in accordance with law.