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Adult women can marry or live with the person of her whis says Delhi Highcourt
The Delhi state high court ruled that an woman can reside wherever she wants and with whoever of her choice. The court said so while providing relief to the woman (sulekha) who left her home to marry the person of her choice. The Divisional Bench of Justice Vipin Sanghi and Justice Rajnish Bhatnagar passed the order in a habeas corpus petition wherein the members of the family of the lady were seeking her production before the court. The said woman was traced and was produced before the bench through video-conferencing. The court said that in her statements made under section 164 of the Cpc, she stated that her decision to go with Babloo was her own discretion and accordingly which she has subsequently married him.
In light of these remarks, the court directed the concerned woman to reside along with her husband Babloo. The court further directed the police authorities to escort her to the residence of Babloo. The police authorities shall also counsel the petitioner and also the parents of Sulekha to not take the law into their hands or threaten the couple. The transportable number of the Beat Constable of the police office where the concerned woman would reside with Babloo should be provided to both Sulekha and Babloo so they will get up-to-date with police officials just in case of need.
In light of these remarks, the court directed the concerned woman to reside along with her husband Babloo. The court further directed the police authorities to escort her to the residence of Babloo. The police authorities shall also counsel the petitioner and also the parents of Sulekha to not take the law into their hands or threaten the couple. The transportable number of the Beat Constable of the police office where the concerned woman would reside with Babloo should be provided to both Sulekha and Babloo so they will get up-to-date with police officials just in case of need.
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