PRAVINBHAI BECHARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein filed this Special Criminal Application for writ of Habeas Corpus stating inter-alia that the petitioner had married with the corpus named Krishnaben D/o. Narsangji Jentiji and the marriage was registered on 8/12/2022 at Labhi Taluka Sehara, Panchmahal. It was the allegation that the relatives of the wife of the petitioner kidnapped the corpus and forcefully confined her trying to solemnize a re-marriage of the corpus with another person.

(2.) It was upon such case and allegations that the notice was issued by the Court on 2/2/2023 making it returnable today.

(3.) Today it was given out by learned Additional Public Prosecutor Mr. Manan Mehta that the corpus was brought by the Police. On the other hand, learned advocate Mr. Himanshu Padhya stated before the Court that he wanted to withdraw the petition in as much as the corpus had returned to his house and that the petitioner had obtained the custody of the corpus pursuant to the proceedings initiated before the Court of Additional Chief Judicial Magistrate, Palanpur at Banaskantha.