RAMESHBHAI RATIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dabhi, learned APP appears and waives service of notice of RULE on behalf of respondent Nos.1 to 3, whereas Mr. BP Munshi, learned advocate appears and waives service of notice of RULE on behalf of respondent Nos.4 to 7.

(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 Nos.2 and 3 to produce the corpus Dippal - daughter of the petitioner before this Court, who is allegedly in illegal detention of respondent Nos.4 to 7.

(3.) WHEN the matter is called out, Mr. LB Dabhi, learned APP states that pursuant to the notice issued by this Court, Mr. KR Shah, PSI, Bayad Police Station is personally present before the Court. Mr. BP Munshi, learned advocate who has entered his appearance on behalf of respondent Nos.4 to 7 states that respondent No.4 Hiral @ Hemant has brought the corpus and wants to produce her before the Court. Therefore, we have permitted him to produce corpus Dippal before the Court.