- (1.) On the directions of this Court, Smt. Shikha was produced before us. On the request of the parties, the matter was taken in chambers and the wishes of Smt. Shikha were obtained separately by way of her statement. She is major. According to her statement she had named with the petitioner Sawan Kumar Saini and she wants to live with him. We are satisfied from her statement that she is major and her voluntary desire is to live with her husband. From her statement it also appears that her brother Murlidhar Meena and her Mami, Smt. Jai Laxmi Meena wife of Ram Kishan Meena, R/o 30/18/8 Swaran Path, Mansarowar are creating problems In her life and are threatening to kill her husband i.e. the petitioner Sawan Kumar.
(2.) In view of her statement, we find that Smt. Shikha be allowed to live with her husband as per her desire. In the facts and circumstances of the case we think it proper to direct the Station House Officer, Shastri Nagar, Jaipur and the concerned Superintendent of Police to provide full protection to the life and property of the petitioner Sawan Kumar Saini and his wife Smt. Shikha. The Station House Officer is present in person and he has been informed accordingly. We also direct that Smt. Shikha be taken to the place of her husband as per her desire under police protection. With these directions, the habeas corpus petition is, disposed of.;