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Judgment
B.A. Zaidi, J.—This Habeas Corpus petition is by husband for production of his wife Tanvi, who had alleged that she is being confined by her parents.
The wife appeared in the Court and stated that she had decided not to go to her husband''s house because of her own free will, and that she was not under corripulsion by her parents not to go. The wife stated that she decided not to go to her husband''s house because the attitude of her in laws towards her left much to be desired.
In these circumstarices, the purpose of the Habeas Corpus petition stands fulfilled and nothing more needs to be done by this Court because the wife is a major, and she has the liberty to reside wherever she likes.
The Counsel for the husband petition erexpressed apprehension, that the father (respondent No. 2) of the wife has threatened to implicate the petitioner for dowry harassment and other allied offences to teach him a lesson.
This Court cannot anticipate events, and pass any order in this regard, and the law will have to take its own course, though we hope that the Judge taking cognizance of any such matterwill scan and scrutinise the matter, if any, Dought before him with care and caution.
Petitioner will deposit in Court Rs. Five Thousand with in seven days to be '' paid to Smt. Tanvi Bansal.