JAYESHKUMAR RAMANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dabhi, learned APP appears and waives service of notice of RULE on behalf of the respondent Nos.1 and 2, whereas Mr. Mahesh Baraiya, learned advocate appears and states that he has received instructions to appear on behalf of respondent No.3 and he shall enter his appearance representing respondent No.3 during the course of the day and he also waives service of notice of RULE on behalf of the respondent No.3.

(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 respondent No.2 to produce corpus Prakruti daughter of the petitioner, who is allegedly in illegal and wrongful confinement/detention of respondent No.3 - Rahul Suvarnasinh Thakur and hand over her custody to him.

(3.) TODAY when the matter is called out, Mr. LB Dabhi, learned APP for the respondent Nos.1 and 2, upon instructions received from Mr. GN Solanki, ASI, Odhav Police Station, Ahmedabad who is personally present in the Court, states that he has instructed relatives of the respondent No.3 - Rahul Suvarnasinh Thakur to the effect that respondent No.3 shall produce the corpus Prakruti before the Court. He further states that respondent No.3 Rahul Suvarnasinh Thakur is personally present before the Court and wants to produce corpus Prakruti before the Court. We have therefore, permitted him to produce the corpus before us.