UMESH VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India is in the nature of habeas corpus.

(2.) As per allegations, wife of petitioner (corpus herein) namely Smt. Isha Arya is in illegal confinement of private respondents No.2 to 6. Admittedly, respondents No.2 and 3 are father and mother of corpus respectively and respondents No.4 to 6 are other family members of the corpus.

(3.) It is the submission of counsel for petitioner that corpus and petitioner entered into wedlock on 02/02/2025 in accordance with Hindu rites and rituals. According to petitioner, his wife (corpus herein) is in illegal confinement of her parents (respondents No.2 & 3 herein) and her other family members (respondents No.4 to 6 herein) while she is legally wedded wife of petitioner and they are violating the legal rights of petitioner. He has also filed an application under Sec. 9 of Hindu Marriage Act, 1955 before Family Court, Gwalior for restitution of conjugal rights.