ARVINDBHAI MANIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dabhi, learned APP appears and waives service of notice of RULE on behalf of the respondents.

(2.) BY filing instant petition under Article 226 of the Constitution of India, the petitioner has prayed to issue writ of Habeas Corpus or any other appropriate writ, direction and/or order directing the respondent authorities to find out and produce the corpus namely Smita ? daughter of the petitioner before this Court.

(3.) TODAY when the matter is called out, Mr. LB Dabhi, learned APP for the respondents, upon instructions received from Mr. RS Vaghela, PSI, Anand Police Station who is personally present in the Court, states that corpus Smita was in the company of Mukeshbhai Udesinh Parmar and she has been found out from his house at Isanpur, Ahmedabad and therefore, he wants to produce the corpus before the Court in compliance of the direction issued by this Court. We have therefore, permitted him to produce the corpus before us.