ABAHASAN SALAMBHAI KASHIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is unmarried person who maintains his family by carrying on construction work. According to him, since last 15 years, he is having a love affair with the corpus, who happens to be the daughter of respondent No.3. They had loved each other extensively and were to get married. As the father and brother of corpus did not accept the relationship of the petitioner with the corpus, he is before this Court.

(2.) According to him, 15 days before in the month of January 2022, the corpus had gone for her service as she is a teacher at a Primary School for the past five years, she did not return back. The petitioner moved a representation on 22/1/2022 to the police by reiterating this aspect that they are having immeasurable love for each other and the parents since were not agreeable to their relationship possibly the father and brother of the corpus ensured that she goes away.

(3.) Thereafter, he preferred this petition urging this Court that the whereabouts of the corpus since is not known, this petition was required to be preferred with the following prayers: