Full Judgment Text
J U D G M E N T 1. The present writ petition has been filed under Article 226 of the Constitution of India read with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking issuance of direction in the nature of Habeas Corpus directing the respondents to produce Miss M, sister of the petitioner. 2. We have interacted with Miss M, her parents, sisters and also respondent No.4. During interaction, Miss M, who is major, has volunteered to go back with her parents. We expect all concerned to respect her such decision. 3. Since Miss M is major and can take her own independent decisions, no further order is required to be passed. 4. The present petition is, accordingly, disposed of in aforesaid terms. 5. Before parting, we also hereby direct respondent No.4 to show utmost restraint and not to intermeddle with the decision taken by Miss M in any manner whatsoever. In case any such instance is brought to our knowledge, we shall not hesitate in reviving the present petition. (VIVEK CHAUDHARY) JUDGE (MANOJ JAIN) JUDGE DECEMBER 8, 2025/ss/pb