G. PRAVINA Vs. NARENDRA MODI

JUDGEMENT

(1.) The petitioner, a lawyer and stated to be a member of Bhartiya Janatha Party (BJP), has sought for a Writ of Mandamus, directing the Director General of Police, Gujarat to take action, against Mr.Narendra Modi, to take back his wife, to provide dignified life to his wife, ensuring freedom of liberty, speech and expression and equal status, as the wife of Mr.Modi and direct Mr.Narendra Modi, to take back his wife and provide her dignified life ensuring his wife freedom of speech and expression, liberty and equal status, as his wife, in the best interest of the Nation, Women and Future generation, as Mr.Narendra Modi is declared as the Prime Ministerial Candidate of India, for Lok Sabha Elections 2014, by Bhartiya Janatha Party (BJP).

(2.) In support of the prayer, the petitioner has averred that Mr.Narendra Modi, in his nomination papers, for Lok Sabha Elections 2014, has declared, Mrs.Jashodaben, as his wife. According to the petitioner, sofar, Mr.Narendra Modi, has not acknowledged her, as his wife. She further submitted that the said Mrs.Jashodaben has been forced to live a secluded life, by the Candidate and his henchmen, which is a violation of Fundamental Rights, enshrined in the Constitution of India.

(3.) It is the further case of the petitioner that Mrs.Jashodaben has been prevented by Mr.Narendra Modi, and his henchmen, from meeting anyone, and move out of Gujarat. According to the petitioner, Mrs.Jashodaben has been threatened and she is in a distressed condition. She is not able to talk to any journalist. The petitioner has also submitted that the Headmaster of the School had instructed Mrs.Jashodaben Modi, not to speak to any outsider, during school hours, and after school hours, goondas of Mr.Modi, threatened her, not to speak to the Journalist, who contacted her. Describing Mr.Modi, the petitioner has said that he is iron hearted person and acts against the upliftment of women, denied maintenance and property rights, to his wife. According to the petitioner, Mrs.Jashodaben is in great suffering. Thus, alleging violation of the marriage and women rights and contending inter alia that, a larger public interest is involved, the petitioner has filed the present writ petition.