NIKUNJBHAI BALDEVBHAI NAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been preferred by the petitioner with a prayer to direct respondents Nos.2 to 5, the Police Inspector, Krushnanagar Police Station, Police Commissioner, Ahmedabad, father of the corpus - Santosh, and brother of the corpus to produce the corpus before this Court.

(2.) It is averred in the petition that the petitioner is the husband of the corpus having married her on 19.05.2017 by Hindu rites and rituals. A copy of the Certificate given by the Priest, who performed the marriage, is annexed as Annexure B to the petition and the Marriage Registration Certificate is annexed as Annexure A to the petition. It is the case of the petitioner that the corpus, who is aged twenty three years and is an adult, married the petitioner of her own free will and left her parental house voluntarily as she was in love with him. After the marriage, the corpus was residing with the petitioner. On 14.10.2017, the corpus had gone to "Chamunda Sewing Classes" at Sanand, where respondent No.4 and his associates forcibly abducted her and has, since then, kept her in illegal confinement.

(3.) Notice was issued in the petition on 15.01.2018, making it returnable on 29.01.2018. Today, when the petition is taken up, Ms.Jirga D. Jhaveri, learned Additional Public Prosecutor, has submitted that the corpus is present in the Court today along with her parents, escorted by Shri P.P. Chavda, Police Sub Inspector, Ms.Parulben Natvarlal Vanand, Woman Lok Rakshak, Shri Mukeshbhai Sankabhai Rabari, Police Constable and Shri Narendrasinh Khumansinh Charan, Assistant Sub Inspector, Krushnanagar Police Station, Ahmedabad City.