JAGDISH NAVINGIRI GOSWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner seeks a writ of habeas corpus to produce his wife - Kiran Jagdish Goswami @Kiran Bhagwan Singh Rathod, before this Court.

(2.) Learned counsel for the petitioner states that the petitioner and Kiran got married on 13/12/2022 at Bandra (East), Mumbai, as per Hindu vedic rites and rituals. It was submitted that Kiran was a major at the relevant time, and that till about 28 th January 2023, they were living happily. According to the learned counsel for the petitioner, after January 2023, the petitioner was not able to contact his wife - Kiran, pursuant to which he filed the aforesaid petition.

(3.) Vide order dtd. 27/6/2023, the concerned officer from Kasturba Marg Police Station, Borivali (East), Mumbai, was directed to take all necessary steps to produce Kiran Jagdish Goswami @Kiran Bhagwan Singh Rathod, before us on 7 th July 2023 at 10:30 a.m.