LAWS(MPH)-2024-11-5

BASANT RAM YADAV Vs. STATE OF MADHYA PRADESH

Decided On November 28, 2024
Basant Ram Yadav Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Petitioner along with his father and his uncle are present in the Court-room.

(2.) The instant petition is in the nature of habeas corpus.

(3.) As per allegations, corpus is a girl with whom petitioner wants to marry and was in emotional proximity.