TEHSINALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is permitted to join the corpus specifically as respondent No.7.

(2.) This is a petition under Article 226 of the Constitution of India seeking the issuance of the writ of Habeas corpus or any other appropriate writ against respondents No.4 and 5 for alleged illegal and unlawful confinement of the corpus.

(3.) It is the say of the learned advocate for the petitioner that the Petitioner married the corpus Aaymanbibi and the certificate of registration of marriage is of 29.01.2020. They both were of marriageable age and with mutual consent, have chosen to get the marriage registered. However, as both of them have taken the decision without the wish and blessings of the parents of Aaymanbibi, it is urged that the parents have made it an ego issue and also have threatened the petitioner. Confining of the corpus for a long time is what has been alleged in the petition. He came to know about it when he received a call from the Respondent no.7, Aaymanbibi.