SANJAY PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioner has following relief:-

(2.) On 12.2.2014, this Court had directed respondent No. 6 to produce Ms. Swati Rawat before this Court on 15.2.2014. In compliance of this Court's order dated 12.2.2014, respondent No. 6 has produced Ms. Swati Rawat before this Court.

(3.) Today, one application has been filed by the grandfather of Ms. Swati Rawat, through Mr. D.S. Patni, Advocate. Although counter affidavit was not called but respondent No. 7, who is grandfather of Ms. Swati Rawat, has filed a short counter affidavit, stating that the alleged date of marriage has been shown wrong and that the marriage was not registered. Certificates filed by the petitioner in support of marriage are also forged. Therefore, Ms. Swati Rawat be not sent with the petitioner.