SANJEEV LODHI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief(s) :- <IMG>JUDGEMENT_94_LAWS(MPH)6_2021_1.jpg</IMG>

(2.) It is the case of the petitioner that he got married to Ms Kalawati on 4/12/2020 in Arya Samaj Mandir. Since, it was a love marriage performed without the knowledge of the family members of his wife, therefore, her family members were not happy. However, after the situation got normalized, his wife went to the house of her maternal uncle. On 11/4/4021, his wife called the petitioner, and requested that She be taken back. Accordingly on 12/4/2021, the petitioner went to the house of the maternal uncle of his wife, and when they were coming back on the motor cycle, they were waylaid by the respondent No.3 and his companions and started assaulting the petitioner and also abused him. The petitioner got afraid, and some how managed to run away and thereafter, the respondent No.3 took back his daughter. Accordingly, the petitioner has made a report to the police, but no action has been. Accordingly, this petition has been filed seeking the above mentioned relief(s).

(3.) Considered the submissions made by the counsel for the petitioner.