Virendra Kumar Gupta S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4129 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Habeas Corpus Petition No. 154/2022

Virendra Kumar Gupta S/o Shri Shivmurti Gupta
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Ranjeet Singh Gaur For Respondent(s) : Ms. Rekha Madnani, AGA

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

26/05/2022

1. It is contended by counsel for the petitioner that the corpus

entered into marriage with the petitioner. Petitioner's wife is taken

away by his in-laws on the ground that they will perform a social

marriage. However, they are trying to marry her some other place.

2. This Court is alive of the fact that corpus is a major, hence,

we deem it proper to direct the petitioner to deposit a demand

draft of Rs.25,000/- drawn in favour of Registrar (General)

Rajasthan High Court, Jaipur Bench, Jaipur with the Registrar

(Judicial).

3. Issue notice to the respondents.

4. Learned Additional Government Advocate accepts notice on

behalf of the Respondents No.1 to 3.

5. Office is directed to issue notice to private respondent No.4

returnable by 30.06.2022.

(2 of 2) [HC-154/2022]

6. Counsel for the petitioner is directed to supply copy of the

petition alongwith receipt of the deposit of amount in the office of

Additional Government Advocate.

7. On depositing of the amount and furnishing the proof

thereof, Additional Government Advocate shall ensure that the

corpus is produced before the Court on the next date.

8. List this matter on 30.06.2022.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /51

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