KHILENDRA CHAUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. P. K. Patel, learned counsel for the petitioner and Mr. R. S. Marhas, learned Addl. Advocate General for the State.

(2.) The present writ petition (habeas corpus) has been filed by the petitioner praying for the following reliefs:-

(3.) The case of the prosecution in brief is that the petitioner is the husband of the respondent No.4 Priyanka Chouhan and their marriage was solemnized way back in the year 1999. On 8/8/2023, the petitioner lodged a missing report to the Police Station City Kotwali, Raigarh alleging that his wife respondent No.4 is missing from Raigarh since 6/4/2023, upon which Missing Report No.63/2023 was registered and thereafter he also filed complaint before the SP, Raigarh, but the wife of the petitioner could not be traced. Hence, this petition has been filed.