NASREEN QURESHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This habeas corpus petition has been filed under Article 226 of the Constitution of India.

(2.) Learned counsel for the petitioner submits that the petitioner is legally wedded wife of Mohammad Rashid. Both being major, solemnized their marriage (Nikah) on 1.6.2020. He further submits that after marriage, petitioner and Mohammad Rashid filed S.B. Cr. Misc. Petition No. 2183/2020 before this Court seeking police protection, which was decided vide order dated 8.7.2020 by the Coordinate Bench of this Court with a direction to the respondents to take necessary steps to ensure safety and security of the petitioner(s) in accordance with law. However, the relatives of Mohammad Rashid forcibly took the petitioner's husband back. The petitioner tried to lodge the FIR, but the police did not register the FIR.

(3.) Learned PP appearing for the State submits that on 1.1.2016 first marriage of Mohammad Rashid was solemnized with Smt. Amreen Bano according to Muslim rituals. Now Mohammad Rashid, as per his own wish, is residing with his first wife Smt. Amreen Bano.