NISHIT VIKRAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner filed this petition seeking writ of Habeas Corpus for custody and production of respondent No.3 - corpus named Mubassira Zakirhusan Modan aged 20 years.

(2.) In order dated 08th October, 2021 the case of the petitioner was noted in nutshell as under.

(3.) In substantiation of the above case, the petitioner had made specific averments in the petition. It was inter alia stated that though petitioner and corpus determined to have lasting relationship by marrying each other, because of different castes to which they belong, parents of respondent No.3 averse to the said relations and confined respondent No.3 in the house. It was further averred that the petitioner and corpus had gone to the office of Sub Registrar of Marriages, but the marriage was not permitted to be registered by the group of people who reached there. The petitioner and corpus thereafter fled away and started staying together. Respondent No.3 stated to have addressed letter dated 10th August, 2021 to Karanj Police Station informing about she having willingly left her parental house.