RASHID KHAN Vs. STATE OF M P

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner has prayed for issuance of writ of habeas corpus for seeking custody of his wife from the mother of the wife.

(2.) Brief facts necessary for adjudication of this matter are as under :-

(3.) It is contended that as per the provisions of Mulsim Law marriage is in accordance with law and respondent No.4 is keeping the corpus without her will, which amounts to wrongful detention of corpus.