SYED ARSHAD RABBANI Vs. STATE OF M.P.

JUDGEMENT

(1.) The case of the petitioner is that in the year 2012-13 he met one Naushi Parveen namely respondent No.4. They decided to get married in the year 2019. At that point of time, the petitioner was aged 45 years and she was aged 24 years. An agreement was entered into on 30/4/2019 in terms of Annexure P/3. Thereafter, a marriage certificate was issued in terms of Annexure P/6 dtd. 18/4/2022. That she was residing with her parents at Bilaspur. He is residing at Jabalpur. Thereafter, the parents of Naushi Parveen started pressurizing her to break her marriage. She immediately made complaints to the jurisdictional police namely the Station House Officer, Police Station Sakri, District Bilaspur in terms of Annexure P/5 dtd. 29/3/2022 and the Superintendent of Police, Bilaspur on 22/4/2022 vide Annexure P/8. Nothing came of it. Thereafter, the instant writ petition has been filed seeking following reliefs:-

(2.) Shri Ravindra Kumar Gupta, learned counsel for petitioner submits that his wife does not want to stay at Bilaspur but she wants to stay with him at Jabalpur. That nobody is helping her at Bilaspur. That she has been wrongly detained in her parents' house.

(3.) On hearing learned counsels, we do not find any merit in this petition. Firstly is the fact of the Ikrarnama dtd. 30/4/2019 vide Annexure P/3. The same would indicate the statements that the petitioner was aged 45 years. She was aware that he is married and has three children. Therefore, she will not stay with him at Jabalpur. She will stay at Bilaspur. She will not demand any monetary benefit from him or property etc. That she will remain separated from him for all times to come.