ARJUN RAM Vs. STATE & ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(2.) Corpus Laxman and Sita are present in Court today.

(3.) As per facts stated in this Habeas Corpus petition, petitioner is son-in-law of Corpus Laxman as he is married to Laxman's one daughter Rekha. Laxman was initially married to one Chhothi Devi who gave birth to Rekha. It is alleged that Smt. Chothi Devi died about 16 years ago and thereafter, Laxman contracted marriage with Smt. Sita. Smt. Sita gave birth to Santosh and Sangeeta, aged about 13 years and 11 years respectively and also gave birth to one son Dinesh who is aged about 8 years.