ABHISEK BHARGAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The petitioner has filed the instant habeas corpus petition seeking a direction for the production of the respondent No. 4 (the alleged detenue in the Court). The petitioner claims that he and the detenue married each other on 10/1/2017 and resided together as husband and wife till March, 2019. He alleges that thereafter, Purnima was forcibly taken away by her parents. The petitioner and Purnima were pressurized to file an application under Sec. 13B of The Hindu Marriage Act. However, the petitioner has moved an application for withdrawal thereof.

(3.) Shri Farzand Ali, learned G.A.-cum-A.A.G. has placed on record, the factual report of the SHO, Police Station Bilara which indicates that the girl is living with her parents of her own free will and volition.