DEEPAK Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner Deepak has filed the present petition under Art. 226 of the Constitution of India seeking a writ of habeas corpus for production of his wife i.e. respondent No.11 Jyoti.

(2.) Jyoti is present in Court along with her parents. She admits that marriage between her and the petitioner was solemnized on 29.01.2015 at Arya Samaj Mandir, Amritpuri-B, Opposite Iskon Temple, East of Kailash, New Delhi- 110065.

(3.) The parents of Jyoti i.e. respondents No.5 and 6 also confirm the marriage but submit that on account of marital discord a compromise deed was entered into on 10.08.2015 and thereafter the parties have been residing separately.