Sanjay Kumar Pachori,J.

1. Heard Sri Jalaj Kumar Gupta, learned counsel for the petitioner and Sri Manoj Singh, learned A.G.A. for the State and perused the material on record.

2. The present Habeas Corpus Writ Petition has been filed by Manish Mishra husband of the corpus for production of the detenue Smt. Nainsi Singh, aged about 25 years before this Court.

3. In compliance of the order dated 11.07.2022, Sub Inspector Ramakant Mishra, Police Station- Lalganj, District- Raebareli has produced the corpus/ detenue before this Court. The corpus/ detenue has been identified by learned counsel for petitioner. Respondent no. 1 has also appeared in the Court.

4. The corpus/detenue has stated that she wants to live with her husband Manish Mishra and she is not in illegal custody of her father.

5. In view of the statement of the corpus/detenue, I am of the view that she is major and she is free to reside on her own wish.

6. In view of the above and also taking into consideration the fact that the corpus/detenue being major and she is free to reside on her own wish.

7. The present Habeas Corpus Writ Petition stands disposed of.