Mohd. Aslam,J.
1. Heard learned counsel for petitioner and learned A.G.A. for the State.
2. The instant petition under Article 226 of the Constitution of India has been filed by father of corpus for production of her daughter Bareera Khatoon (corpus) aged about 26 years wife of Abdul Kuddus.
3. It is submitted by learned counsel for petitioner that the corpus was living with her husband and her husband does not permit to meet her father and now she is living with her husband.
4. Learned A.G.A. has submitted that he has received the instructions wherein it is stated that the corpus is living with her husband happily, therefore, in above circumstances, the instant petition is not maintainable.
5. Keeping in view the facts and circumstances of the case, the instant petition is not maintainable and is liable to be dismissed. Accordingly, the instant petition is dismissed.
