RANJEET SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed seeking issuance of a writ in the nature of habeas corpus for the following reliefs:

(2.) The case of illegal detention has been made out by the fianc, the writ petitioner herein, based upon the following averments, as is available in the writ petition, which reads as under:

(3.) The petitioner [fianc of the corpus] met with the victim girl (corpus) who is aged about 41 years in the year 2023 through a matrimonial site for the purpose of marriage and after several meetings they found themselves compatible for each other and have decided to get married after which they have communicated their decision to their parents and family members to which they agreed and not only that with due participation and blessings of the family members from both sides, Roka ceremony was performed on 17/9/2023 and further Sagun was decided to be performed and the same was executed on 19/10/2023 with due participation and blessings of all the family members from both sides including the mother of the victim girl (corpus) and also ,,Sawan ka Tyohaar was celebrated on 26/7/2024 and on the same date their marriage was fixed to be solemnized in the month of October 2024. The celebration of Roka; Sagun; and Sawan Ka Tyohaar has been supported by photographs, which has been annexed as Annexure 1 series to the writ petition.