SANGEET LODHA,J. - (1.) This petition is filed by the petitioners for release of their daughter "A" alleged to have been illegally detained by the respondents no.4 to 8.
(2.) It is stated that the petitioners' daughter was abducted by the private respondents herein on 27.7.18. An FIR was registered at Police Station, Mahila Thana, Nagaur against the accused Faisal Khan, the respondent no. 4 herein, who alleged to have enticed away the daughter of the petitioners with an intention to enter into marriage with her. According to the petitioners, the corpus 'A' is of unsound mind and not in position to take her own decision.
(3.) The corpus "A" appeared before us on her own on 16.8.18. We had conferred with the corpus in Chamber. However, learned counsel appearing on behalf of the corpus sought time to produce the documents on record showing that the corpus "A" is major and has already entered into marriage with the respondent no. 4 herein and therefore, the matter was adjourned to 17.8.18. In the meantime, the corpus was directed to be kept at Nari Niketan, Jodhpur. However, 17.8.18 was declared holiday and therefore, the matter could not be taken up.;