BHUMIKABEN JITABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners have preferred this application seeking reliefs:-

(2.) Petitioners have married on 18.09.2019. Registration of marriage is done on 22.09.2018. Certificate of registration of marriage is brought on record which is numbered as Serial No.3737.

(3.) Learned advocate Mr. Tiwari for the petitioners has urged that the marriage of both the petitioners was solemnized on 18.09.2018. They had chosen not to stay together and eventually respondent No.4 started looking out for some other boy. Petitioner No.1 left home and from 24.03.2019, both the petitioners started residing together. It his say that the father of petitioner No.1 assaulted mother of petitioner No.2 and therefore, the petitioners needed to rush to this Court. Moreover, petitioner No.1 is on a family way carrying four months of pregnancy.