MAHENDRA RAWAT Vs. MUKHYA SACHIV GARH VIBHAG

JUDGEMENT

(1.) THIS petition under Article 226 seeks issuance of writ of habeas corpus on the foundational facts that the petitioner's wife (corpus) has been held in unlawful captivity of the respondent No. 4 Jagdeesh Rawat who is father of the corpus.

(2.) LEARNED counsel for the rival parties are heard.

(3.) LEARNED counsel for the petitioner contends that petitioner and the corpus have entered into the matrimonial bond on 20.2.2014 as per the certificate issued by the Shiva (Dahejrahit) Adarsh Vivah Samiti, Jhansi, U.P., has been annexed. It is further contended by the learned counsel of the petitioner husband that he and his wife (corpus) are of marriageable age.