SACHIN RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard.

(2.) THIS habeas corpus writ petition has been filed by the petitioner stating that respondent No. 4/corpus is the married wife of the petitioner and she is in wrongful custody of respondent No. 5 (father of the corpus).

(3.) THE prayer is opposed by the other side by contending that the corpus preferred a suit which was registered as Case No. 15A/13 which was decided on 11/10/2013, the marriage of the petitioner and respondent No. 4 is already dissolved and thereafter the corpus has solemnized another marriage.