- (1.) THIS habeas corpus petition has been listed today on the request of the parties. The petition has been filed by one Abdul Rehman in respect of his daughter namely, Farida Rehman, aged about 26 years. As per the averments made in Para 2 of the petition, she is said to be the student of M.A. (Arts) Final Year of the University of Rajasthan, Jaipur. She has reported to have gone missing since April, 2011 and a complaint to this effect was filed before the Court of Magistrate, which is pending before the said Court.
(2.) THEREAFTER, this petition came to be filed on 19th December, 2011 before this Court for production of Kumari Farida Rehman. After notices were issued, the respondents have produced Farida Rehman before this Court. The petitioner Abdul Rehman is also present in-person and Farida Rehman has been identified by the petitioner. It is not in dispute that Farida Rehman, the detenue is a major being 26 years of age as per the averments made in the petition itself. We have inquired from Kumari Farida Rehman who stated that she has left the parental home on her own free-will and is residing with one Rajesh Meena with whom she has reportedly contracted marriage. She has also stated that she does not wish to return to her parental home i.e the house of the petitioner - Abdul Rehman but wishes to go with Rajesh who is present in Court. In view of the above, this habeas corpus petition stands disposed of as the corpus has been produced before the Court and she has expressed her desire not to return to the house of the petitioner who is the father of the petitioner and she is a major being 26 years of age and that she is not in illegal detention. The petition, accordingly, stands disposed of.;