PRAJAPATI PRAKASH MOHANLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filling this petition for writ of Habeas Corpus, the petitioner- husband wanted production and custody of his wife named Santoshkumari-the corpus. Both had married, as per the say in the petition, on 19/4/2017.

(2.) Admittedly, both-the petitioner and corpus, are of marriageable age. The corpus is aged 24 years, whereas the petitioner is 28 years old.

(3.) Since the corpus was traced by the police authorities from Rajasthan, learned Additional Public Prosecutor Mr. Bhargag Pandya mentioned the matter at 11 a.m. today. In that view, the petition was got notified on board through the Registry and was taken up in the second session.