LAXMI CHAND & ANR. Vs. STATE AND OTHERS

JUDGEMENT

(1.) This is a habeas corpus petition filed by Laxmi Chand and Naurina petitioner Nos. 1 and 2, seeking the recovery of the father and brother of petitioner No. 1 Laxmi Chand who are in judicial custody.

(2.) This petition has its genies in the blossoming of love petitioner No. 1 and petitioner No. 2 who belonged to different communities. Petitioner No. 1 at the behest and request of petitioner No. 2, accompanied by his father and brother went to Bullund Shahar. Petitioner No. 2, being a major, as stated by her in her statement, willingly accompanied them to marry petitioner No. 1 and reside with the life partner of her choice. Petitioner No. 1 and 2 got married at the Arya Samaj Mandir. The marriage certificates have been produced before us.

(3.) In the meanwhile, the Bullund Shahar police has registered an F.I.R. being F.I.R. No. 21/05 under Sections 363/366, Indian Penal Code against the petitioner, his father, Tej Ram and brother, Jamuna Das. The latter two having been arrested are stated to be in judicial custody. The petitioner has apprehension of his own arrest.