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Judgment
Anoop Chitkara, J
Petitioner had come up before this Court under Arcle 226 of the Constuon of India for issuance of a writ in the nature of Habeas Corpus for release of his wife-Heena from the illegal custody of respondent Nos. 4 to 6.
State counsel on instrucons submits that detenue who is an adult is present in Police Staon and she expressed her will ingness to go with the Petitioner .
Petitioner can join her in Police Staon at any me.
Counsel appearing for the Petitioner submits that t here is threat to the life of the Petitioner in the area of District Rohtak and he is ready to join the Petitioner in Police Staon Faridabad.
Given above, State to make necesary arrangement to drop the detenue in Faridabad under police protecon and allow her t o join the company of the petoner. Petitioner is directed to reach the Police Staon Faridabad at 3:00 PM today and would wait for the detenue ll 5:00 PM. In case Petitioner fails to appear in Police Staon within the given me the concerned Police offi cial shall bring her back to Rohtak and will drop her at the place of her choice or in Narinektan.
Peon stands disposed of with the above said obs ervaons. All pending applicaon(s) stands disposed of.
Copy of this order be supplied to the State as well as counsel for the petoner under the signature of Bench Secretary.