SULTANA JAHANGIRBHAI MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is preferred by the mother of the corpus alleging that she had been kidnapped by the respondent No.4. Therefore, she has sought the Writ of Habeas Corpus by way of following prayers:

(2.) On issuance of notice by this Court on 23/3/2022 today the corpus is presented before us, she has expressed her clear wish to join respondent No.4. They both belong to different faith and have expressed that neither of them is desirous of changing the faith of other.

(3.) Noticing the fact that the couple of interfaith marriage would require the registration of the marriage under the Special Marriage Act, 1954, they are determined to move an application for the said purpose.