GANCHI SOHIL GULAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner under Article 226 of the Constitution of India, the petitioner has prayed that the respondent - police authority be directed to produce the corpus - the respondent no.4 before this Court.

(2.) Heard learned advocate, Mr. M.M. Sindhi for the petitioner and learned APP Mr. H.K. Patel for the respondent no.1.

(3.) Learned advocate for the petitioner submitted that the petitioner performed marriage under Sec. 13 of the Special Marriage Act with the respondent no.4 - Corpus on 14/3/2022 at Vadodara, however, the parents and the family members of the Corpus were against their marriage. It is further submitted that the respondent nos.5 and 6, who are parents of the respondent no.4, with the help of other relatives, have forcibly taken over the custody of the Corpus against her wish and, therefore, the present petition is filed.