AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 157 wordsThe corpus has been produced before us by the counsel Shri Vipin Makkad.
We conferred with her in Camera. With full confidence at her command, she stated that the present petitioner forced her to marry with him even
though she was already married to someone else. She categorically stated that she is not under any kind of illegal confinement.
The counsel appearing for the corpus expressed an apprehension that the petitioner is a member of Lawrence Gang and may harm the corpus. We
therefore direct that the I.O. shall provide full protection to the corpus.
As a result of the above discussion, the habeas corpus petition is dismissed while imposing cost of Rs.10,000/-upon the petitioner who shall deposit the
cost amount with the Registrar (Judicial) Rajasthan High Court, Jodhpur within a period of fifteen days from today, failing which appropriate action
shall be taken against him. The cost upon being deposited shall be paid to the corpus.