RAMABEN JERAMBHAI LODARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India, seeking a writ of habeas corpus or any other appropriate writ or direction, on the ground that his daughter is in illegal custody of respondent No.4 and others, with whom she has, allegedly, entered into a contract of livein relationship.

(2.) We have heard the learned Advocate, Mr. Gandhi, for the petitioner and noticed that the corpus is a graduate and is 24 years of age.

(3.) On advance copy, learned APP, Mr. Mehta, appeared and drew the attention of this Court that the corpus has entered into a contract of live-in relationship with respondent No.4 and it is not being disputed that each of them is competent to enter into such a contract.