- (1.) HEARD learned counsel for the petitioner.
(2.) PETITIONER has preferred this habeas corpus petition to issue a writ, order or direction to the respondents to trace out and produce the detenue, Nikita before this Court. Submission of learned counsel for the petitioner is that the petitioner married with the detenue Nikita on 20th July, 2012. He has also produced a certificate issued by Arya Samaj, Hanumangarh Town. He, therefore, submitted that the petitioner, i.e., the husband, is legal guardian of the detenue Nikita, therefore, Respondents No. 4 to 6, who are parents and relatives of the detenue Nikita, have no right to detain her.
(3.) WE have considered the submissions of learned counsel for the petitioner.;