SOHIL ANWARBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule in Special Criminal Application No.639/2018. Ms.Jirga D. Jhaveri, learned Additional Public Prosecutor wavies service of notice of Rule for respondents Nos.1 and 2.

(2.) Both these Habeas Corpus petitions have been filed by the respective petitioners with a prayer to direct the production of the corpus, Poonam, who is the same in both petitions.

(3.) Special Criminal Application No.639/2018 has been preferred by Sohil Anvarbhai Mansuri, who is in a relationship with the corpus and proposes to get married to her. As per the averments made in this petition, he and the corpus were known to each other since the year 2014 and were friends. Gradually the relationship converted into love and affection. However, the problem with the relationship was that the corpus and the petitioner belong to different communities and religions. The parents of the corpus were opposed to the relationship and, therefore, the corpus left the house of her parents with the petitioner. This petition has come up before the Court for the first time.