JUDGEMENT
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(1.) Short counter affidavit filed on behalf of Superintendent of Police, Barabanki, in Court is taken on record.
(2.) Pursuant to our order dated 15.10.2009, detenue petitioner Rakha Rawat, her husband, and her parents are present in Court. She makes a statement that she wants rehabilitation in her matrimonial home in order to start family life with her husband Desh Raj, to whom she is legally wedded.
(3.) Petitioner's parents, Sri Rajendra Rawat (father) and Smt. Sumitra Devi (mother), have no objection to her desire to rejoin her husband. And her father Sri Rajendra Rawat also undertakes that he will not interfere in the matrimonial life of petitioner in any manner.;
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