ARUN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed the habeas corpus petition under Article 226 of the Constitution of India, seeking following relief:-

(2.) Learned counsel for the petitioner has submitted that the petitioner and detenue have performed marriage on 15/4/2022. However, now the detenue has been forcibly detained by respondents No. 5 and 6 against her wishes.

(3.) Notice of the petition was issued to the respondents.