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Judgment
Hon’ble Ravindra Maithani, J. (Oral)
The petitioner filed the instant petition seeking the corpus/respondent no.4 Ms. Simran claiming her his wife, who according to the petitioner, has been illegally detained by the respondent nos.5, 6 and 7.
Heard learned counsel for the parties and perused the record.
On 29.10.2026, this Court required the Station House Officer, Police Station Bazpur, District Udham Singh Nagar to produce the corpus/respondent no.4 before this Court.
Today, SI Bharat Singh, Police Station Bazpur, District Udham Singh Nagar has produced the corpus/respondent no.4 before this Court. The respondent no.4 revealed that her name is Ms. Simran; she has passed 10th standard; her date of birth is 01.01.2002. She submits that she is willingly staying with her parents; she does not want to go with the petitioner.
The Court asked that the petitioner claims that she is wife of the petitioner and they were married. She admits that they were married, but she maintains that she does not want to go with the petitioner.
Since the corpus/respondent no.4 Ms. Simran is major and has stated that she is willingly staying with her parents and she does not want to go with the petitioner, the corpus/respondent no.4 Ms. Simran is free to stay wherever she wants to. The corpus/respondent no.4 has expressed to stay with her parents. Therefore, no directions need to be passed in the matter.
The habeas corpus petition, as such, stands disposed of, accordingly.