ARYA SAMAJ Vs. STATE OF MP

JUDGEMENT

(1.) Since all the writ appeals are filed against the common order dated 13/10/2016 passed by the Single Bench of this Court in Writ Petition No.4424/2016 (Habeas Corpus), they are decided by the present common order.

(2.) All the three writ appeals have been filed by various Branches of Arya Samaj challenging the aforesaid order whereby the Single Bench of this Court has issued some directions in para 12 of the order.

(3.) Facts of the case, in short, are that one Naresh Soni filed a petition of Habeas Corpus that his daughter was missing. The corpus was brought before the Single Bench of this Court and it was informed that she was married to one Sunil Rajak who was respondent No.4 in the petition and such marriage was performed by Purohit of Arya Samaj. The petition of Habeas Corpus was disposed off vide order dated 13/10/2016 with some observations given in para 12 which are reproduced as under:-