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Judgment
Sujoy Paul, J.—The petitioner has prayed for following relief in the petition:-
The marriage certificate issued by Arya Samaj be quashed;
The respondent No. 4 be restrained not to took any undue advantage of said marriage himself to be the husband of the petitioner.
The marriage certificate was not come within way of the petitioner in prosecution the respondent No. 4 in respect of the offence punishable by him for kidnapping.
Any other relief which this Hon''ble Court deem fit in the facts and circumstances of the case may kindly be granted to the petitioner.
The petitioner indirectly seeking annulment of the marriage solemnized between petitioner and respondent No. 4. Writ cannot be entertained for this purpose. Writ petition is not maintainable to declare the marriage between two persons as illegal nor certificate of marriage can be set aside in the writ petition.
Petition is totally misconceived and not maintainable and is hereby dismissed.