MEHULBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner husband under Article 226 of the Constitution of India in which the petitioner has prayed that the respondent Police Authorities be directed to produce the corpus before this Court.

(2.) Heard learned advocate Mr.Chetan Vithlapara for the petitioner, learned APP Mr.Bhargav Pandya for respondent Nos.1, 2 and 3 and learned advocate Mr.Khatana for respondent Nos.4 to 8.

(3.) Learned advocate for the petitioner has referred to the averments made in the memo of petition and thereafter, submitted that the petitioner got marries with the Corpus - Heer on 20/12/2022. Learned advocate has referred to the Certificate of Registration of Marriage, copy of which is produced on record at page 16 of the compilation. It is further submitted that wife of the petitioner i.e. corpus is in illegal custody of private respondent Nos.4 to 8 and therefore, appropriate directions be issued.