JIGNESH DILIPKUMAR BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner- Jignesh Dilipkumar Barot has approached this Court for issuance of a direction to the respondents to cause production of his wife Priyanka Vashrambhai Rabari.

(2.) The petitioner has contended that he and Priyanka got married on 3/11/2025 and this marriage was also registered. A certification of registration of marriage is also annexed to the writ petition. He, thereafter, states that the maternal uncle of Priyanka had come to his residence and had taken away Priyanka forcibly and despite his attempt to contact her, he was unable to do so and on the other hand, received threats to his life. He, therefore, contends that he is entitled to issuance of writ of Habeas Corpus.

(3.) On notice being ordered, the State secured the presence of corpus Priyanka and presented her before us today as also yesterday, i.e. on 25/11/2025.