A.M. Kapadia - (1.) HEARD learned Counsel for the petitioner.
(2.) IN pursuance of the order passed by this Court, the corpus Vimla D/o Rama Ram has -been produced before the Court by Dy. Superintendent of Police, Sirohi. Upon enquiry from the corpus, it is stated by her that she wants to go with her parents and she has not solemnized any marriage with the petitioner. It is further stated by her that the affidavit annexed with the writ petition is also false and bogus.
(3.) UPON perusal of the writ petition, it is revealed that there is no marriage certificate annexed by the petitioner along with the writ petition, so also, upon query made by the Court, it is submitted by learned Counsel for the petitioner that there is no certificate of marriage.;