LAJJARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that though the petitioner is already married and having two children but his legally wedded wife has left him. The alleged detenue Rinky Meena, has voluntarily performed marriage with him but she has been illegally detained in the Nari Niketan, therefore, she be set at liberty to live with him as per her own wishes.

(2.) Learned counsel for the respondents submit that the petitioner has no locus standi to file this petition. He is already a married person. Ms. Rinky Meena is under undue influence of the petitioner. Her parents are not being allowed to meet her. The petition may be dismissed and the parents of the alleged detenue may be allowed to meet her in Nari Niketan.

(3.) Heard. Considered.