SURESH GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed in the nature of habeas corpus with the allegations that his wife Ms. 'P' is in illegal detention of respondent No.5.

(2.) A copy of the petition was ordered to be served on learned AAG, who has filed a factual report, inter-alia, indicting that the corpus in her statements under Sec. 161 Cr.P.C. as well as Sec. 164 Cr.P.C., has made serious allegations against the petitioner, leading to the purported marriage between them and that she has clearly indicated her wishes to be with her parents.

(3.) Learned counsel for the petitioner made submissions that the statements have been recorded under pressure of the family members and therefore, the corpus be ordered to be produced before this Court.