GAURAV JEENA ARORA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Nachiket V. Kulkarni, learned counsel for the petitioner. Also heard Ms. Astha Shukla, learned Government Advocate, appearing for respondents No. 1 to 4 and Ms. Anubhuti Marhas, learned counsel, appearing for respondents No. 5 and 6.

(2.) The marriage between the petitioner and Priyanka was solemnized on 24/11/2004.

(3.) On 9/11/2007, Shrimanansh, for whom this writ of Habeas Corpus was filed, was born.