AMIT HEMRAJ BHARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Pruthviraj Y. Gohil, learned advocate for the petitioner.

(2.) Though he claimed that petitioner got married with corpus - Divya on 6/1/2022, they got registered their marriage on 10/1/2022, after consummating marriage and stayed at a hotel for a brief period of 3 days.

(3.) Drawing attention of the Court to page 11, it is submitted that in proof of their marriage, certificate of marriage registered by the competent authority, is produced. He has further submitted that the life of the corpus is in danger, and therefore, this petition praying for a Writ of Habeaus Corpus is preferred by the petitioner, who is husband of the corpus. Therefore, he has submitted that this petition be admitted and allowed.