NIRAV SURESHKUMAR SUKHADIA Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Rule, Mr.L.B.Dabhi, learned APP appears and waives service of notice of Rule on behalf of respondent State of Gujarat.

(2.) By filing instant petition under Article 226 of the Constitution of India, petitioner has prayed to issue writ of Habeas Corpus or any other appropriate writ, order or direction directing the respondent No.1 to produce the corpus Hiral before this Court, his lawfully wedded wife, who is allegedly in illegal detention of respondents No.2 and 3.

(3.) This Court vide order dated 20.9.2010 issued notice to the respondents which was made returnable on 27.09.2010 on condition that the petitioner shall deposit Rs.5000/-as cost with the Registry of this Court to show his bonafide. As per the said order, it was directed to respondent No.1(A) to produce corpus Hiral, wife of the petitioner, who is in illegal detention of respondent No.3, before this Court on returnable date.