- (1.) HEARD learned counsel for the petitioner.
(2.) PETITIONER has preferred this Habeas Corpus Petition to issue a writ, order or direction to respondents to trace out and produce detenue Rajni Vadhva before this Court. Submission of the learned counsel for petitioner is that the petitioner married with detenue Rajni Vadhva on 17.08.2012. He has also produced a certificate issued by the Arya Samaj, Bikaner. He, therefore, submitted that the petitioner i.e. the husband, is legal guardian of the detenue Rajni Vadhva, therefore, respondent No.5, who is father of the detenue, has no right to detain her.
(3.) WE have considered the submissions of the learned counsel for petitioner.;