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Judgment
4 paragraphs · 147 wordsThe Petitioner, said to have contracted marriage with Ms. Durga daughter of Pema Ram Ji Patel on 28.01.2011, has filed this petition seeking writ in the nature of habeas corpus with the submissions that Ms. Durga was kidnapped by the private Respondents on 27.02.2011 and since then, she is missing and no information whatsoever has been communicated to him.
From the submissions as made in the writ petition, it is not seen if the Petitioner has taken recourse to the ordinary remedy available in law, particularly with reference to Sections 97 and 98 of the Code of Criminal Procedure.
Having regard to the circumstances, though we find no reason to entertain this petition for habeas corpus but leave it open for the Petitioner to take recourse to the appropriate remedy in accordance with law.
With the observations aforesaid, this writ petition stands rejected.