MOHD IBRAHIM SIDDHIQUI @ ARYAN ARYA S/O MOHD HANIF SIDDHIQUI Vs. DISTRICT MAGISTRATE (DHAMTARI) COLLECTORATE COMPOUND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This habeas corpus petition has been moved by the Petitioner claiming himself to be the legally wedded husband of one Anjali Jain. According to him, their marriage was performed in the Arya Samaj Temple when a certificate in this regard has been issued by the said temple authorities. The marriage was subsequently also registered.

(3.) We do not want to make a final comment or give our opinion as to the validity of the so-called marriage so performed and whether the rituals so undergone can bestow the status of a valid marriage, under the Hindu Marriage Act, 1955. Since the Petitioner claims that he converted himself as a Hindu before the said marriage, we leave the question wide open.