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Judgment
Present petition has been filed by the petitioner seeking following prayer:-
“Issue a writ in the nature of Habeas Corpus or any other appropriate writ, directing the Respondents to present the victim/wife of the Petitioner namely Smt. Indu Singh before this Hon 'ble Court and further directing to handover the custody of Smt. Indu Singh to the Petitioner.”
Issue notice. Notice is accepted by learned Standing Counsel for the State.
Wife of the petitioner is present in Court in person. She submits that she had left the house of the petitioner on her own free will as she was not being treated well by the petitioner and his family. She further states that she does not want to go back to petitioner and wants to stay with her parents.
Since wife of the petitioner, who is present in Court, is, admittedly, major and has stated before us that she wants to stay with her parents, therefore, no further order is required to be passed in the present petition. She is thus, at liberty, to go back to her parents.
Petition is, accordingly, disposed of.