VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The corpus Ms. Nitu Choudhary has presented before us from the Nari Niketan, Jodhpur. We conferred with her in the chambers in presence of the petitioner. She affirmatively expressed before us that she married the petitioner of her own free will and volition and that no force, coercion or duress was ever used on her by the petitioner. The petitioner states that he was involved in an affair with the corpus for last seven years. The corpus did not dispute this fact. Manifestly thus, marriage of the petitioner with the corpus is valid because both are well educated matured persons. However, the corpus, for the present, is not desirous of going with the present petitioner and wants to stay at her father's house.

(2.) In this background, the petitioner would be better advised to seek suitable remedy in form of a decree of restitution of conjugal rights from the competent Family court.

(3.) With these observations, we hereby direct that the corpus shall be released from the Nari Niketan, Jodhpur forthwith.