GAURAV GLENIVAN PRAVASI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed under Article 226 of the Constitution of India seeking Writ of Habeas Corpus to trace and produce the corpus before the Court so as to ascertain her will and wish and it is further averred that she had been confined and not allowed to move out.

(2.) According to the petitioner, he and the corpus had stayed together for number of times and moved various places. She has undergone MBA in Finance and they had a deep relationship since long.

(3.) It is the say of the petitioner that it was agreed they would formally get married after his divorce proceedings are over, which got over in the month of March, 2022.