- (1.) Petitioner Shinder Pal Singh has filed the present petition under Article 226 of the Constitution of India, in the nature of habeas corpus seeking release of detenue Manpreet Kaur.
(2.) Notice of motion was issued. Station House Officer, Police Station Bus Stand, Bathinda, District Bathidna, Punjab was directed to produce the detenue Manpreet Kaur in Court.
(3.) Today Manpreet Kaur is present in Court and states that she has already married respondent No.4 with her will and she was not illegally detained. She is voluntarily residing with respondent No.4.;