GHANSHYAMBHAI AATMARAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner - husband claiming that he got married with the corpus - Kalpanaben on payment of price and now, she has been missing and despite the whereabouts are known to the parents, they are pleading ignorance about the same. Mr. Ajay L. Pandav, learned advocate for the petitioner, further submitted that her mobile phone is also switched off.

(2.) Further, an agreement of marriage is also executed between the petitioner and the corpus. Therefore, he has submitted that this Court may direct the respondents to produce the corpus as she is illegally confined.

(3.) He has further submitted that pursuant to an agreement of marriage, Rs. Two Lacs were determined as a consideration thereof and Rs. One Lac was also paid and thereby he has been duped and Police is also not registering the FIR. Be that as it may, this petition appears to be misconceived, since the corpus claimed to be the wife of the petitioner, that too, second marriage of him by payment of price, if the petitioner is cheated he can invoke the appropriate jurisdiction of appropriate forum.