- (1.) The Special Appeal emanates from a judgmnent in the matter of habeas corpus whereby the learned Single Judge has dismissed the petition filed by the appellant.
(2.) A few facts may be set out, which would be relevant for considering the issue which arise in the present case.
(3.) The appellant/petitioner preferred Habeas Corpus Writ Petition No.32498 of 2017 for issuance of a direction upon the respondent no.2, therein Surendra Kumar to produce the corpus of the respondent no.3, Shama Parveen @ Varsha Saini. The appellant/petitioner Shahzad claims that he has solemnized marriage with the respondent no.3 on 15.12.2016 in accordance with customs, rites and rituals under the Mohammedan Law. Since the family members of the respondent no.3 were causing interference in their marital life they had to approach this Court for protection of their life and liberty by filing Writ-C No.60466 of 2016. On 21.12.2016 this Court issued a direction to the authorities for safety and security of their life and liberty. Thereafter petitioners were leading peaceful marital life. Their marriage was also registered at the office of Sub-Registrar, Ghaziabad.;