RAJABETI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Petitioner is mother-in-law of corpus and as per allegations, corpus is in illegal confinement of respondent No.3, who is father of corpus.

(3.) It is the submission of counsel for petitioner that petitioner's daughter-in-law (corpus herein) solemnized marriage with petitioner's son on 16/12/2025 in Arya Vaidik Samaj Sanstha, Khidki Mohalla, Ganj, Gwalior out of her free will in accordance with Hindu rites and rituals. A Marriage Certificate (Annexure P/1) along with photographs are also filed in support of said contention. It is further alleged that parents/family members of corpus were unhappy with the said marriage, therefore, on the pretext of sending her back within a few days, took her away. According to petitioner, his daughter-in-law is presently in illegal confinement of her father (respondent No.3 herein) being subjected to mental and physical harassment. Despite submitting representations dtd. 6/2/2026 (Annexure P/2) to police authorities (respondents No.1 & 2 herein), no action has been taken. Hence, petitioner is before this Court.