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MP HC Refuses to Interfere with Decision of Adult Woman to Move Out of House to Pursue Studies - (11 Mar 2022)

CIVIL

Madhya Pradesh High Court has refused to accede to the request of a family to bring their adult daughter (Petitioner) back to them, under police custody, and to further hand her over to them. The Petitioner, who eloped from her house to pursue further studies and aspired to be an IAS Officer, had approached the Court seeking protection from her family.

Tags : MADHYA PRADESH HIGH COURT   MOVING OUT OF HOUSE TO PURSUE STUDIES  

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