RANJAN GOGOI,ANIRUDDHA BOSE - (1.)Leave granted.
(2.)We have heard learned counsel for the appellant as well as the learned counsel for the respondent Nos.1 to 5. From the Office Report dated 29th May, 2019, it appears that the respondent No.6 has refused to accept notice. We, therefore, proceed to pass final orders in the appeal.
(3.)As the appellant is a major (22 years) and has expressed her desire to stay with the family of her husband (the respondent No.4), who is presently in custody, we do not see how the High Court could have passed impugned interim order directing the appellant to be housed in the home at Madras Christian Council of Social Service, No.21, 6th Main Road, Jawahar Nagar, Perambur, Chennai. The appellant being a major would have a right to choose to stay in the house of her husband along with the relatives of the husband.