LAWS(GJH)-2022-1-944

PANCHAL VISHNUKUMAR BHIKHALAL Vs. STATE OF GUJARAT

Decided On January 03, 2022
Panchal Vishnukumar Bhikhalal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The petitioner is before this Court seeking to invoke extraordinary jurisdiction vested in this Court under Article 226 of the Constitution of India.

(2.) The petitioner seeks production of the corpus before this Court under the provision of Habeas Corpus Act on the ground that respondent No.3 has forcibly taken away his daughter and got married to her. She has barely completed 18 years and against her will and wish the marriage has been performed.

(3.) It is the say of the petitioner that in the FIR No.11209049211363 has been preferred on 17/12/2021. A cross complaint has also been filed being FIR No.11209049211366. It is the say of the petitioner that the father has attempted to frantically find the girl but what had culled out in the interregnum period has also been narrated and the FIR and cross FIR came to be lodged. According to the petitioner, the daughter has been forcibly taken away by respondent No.3 and marriage has been registered on 17/12/2021. It is also alleged that the Sarpanch of the Village namely RakeshBHAI Bansibhai Mehta who has in canivans with Ashoksinh Mathursinh Solanki has taken away the daughter who is also under the threat.