AJAY BARHAT Vs. SUPERINTENDENT OF POLICE SOUTH JAIPUR

JUDGEMENT

(1.) This writ petition for habeas corpus has been moved by the petitioner alleging that respondent No. 3 Ms. Richa Tulsiyan is his wife, with whom marriage ceremony was performed on 11-11-1999 and although they were living together, his wife Richa Tulsiyan was forcibly taken away by her father, respondent No. 4 Sh. Hari Narayan Tulsiyan.

(2.) In response to the notice issued to the respondents, Richa Tulsiyan, the alleged wife of the petitioner, is present in person before us. We have talked to the girl in presence of the advocate for the petitioner and the Government advocate.

(3.) Richa Tulsiyan has stated in unequivocal terms that although she knows the petitioner, she is not his wife and she is living willingly with her parents without any pressure. She has further stated that she is a major above the age of 18 years.