BHAGWAN RAJABHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner under Article 226 of the Constitution of India, wherein, he has prayed that the respondent Police Authority be directed to produce the corpus i.e. respondent No.4 before this Court and custody of respondent No.4 be handed over to the petitioner.

(2.) Heard learned advocate Mr.M.A. Husseni for the petitioner and learned APP Mr.J.K. Shah for respondent - State.

(3.) Learned advocate for the petitioner has referred the averments made in the memo of petition and submitted that the respondent No.4 got married with respondent No.5, however, thereafter, she left her matrimonial house and she was residing with the present petitioner who is friend of the corpus i.e. respondent No.4. The petitioner and the respondent No.4 have entered into an agreement of live-in-relationship. Learned advocate for the petitioner has referred the said document, copy of which is placed on record at page-9 of the compilation.