(1.) Rajesh Dilipkumar Shah, claiming Kinjai, his sweet-heart, as his lawfully married wife, has come before us inter alia praying for issuance of the writ of Wabeas Corpus, against his father-in-law Yogeshkumar Chokshi, Respondent No. 1 directing him to produce her daughter (Kinjal) before the Court and hand over her custody to him alleging that though she is aged 19, major, still she is beaten up and illegally detained in his house against her will, with a view to prevent her from returning to her matrimonial home.
(2.) According to the petitioner, he married with Kinjal on 2-3-1995 at Ahmedabad, and got the same registered before the Registrar of Marriages - Ahmedabad. In support of this say, he has also produced a copy of the Memorandum of Marriage in question duly signed.by all the parties concerned, that is to say petitioner himself, Kinjal and the officiating priest, namely, Ramesh K. Joshi, who performed the marriage-rites as well as joint-affidavit, furhther declaring therein that both the petitioner and Kinjal have gladly and voluntarily married without there being any threat, compulsion. promise or inducement administered upon them from any quarters.
(3.) To complete the narration of chain of proceedings, it may further be stated that when this matter came up for admission before us on 21-8-1995, we had passed the following order :-