LILABEN SHANTILAL MARWADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dabhi, learned APP appears and waives service of notice of RULE on behalf of respondent No.1 State of Gujarat as well as respondent No.6 Police Inspector, Makarpura Police Station, Vadodara City, whereas respondent No.2 Karma Sudhakar Jagdale appears in person and waives service of notice of RULE. Notice of RULE need not be served to respondent Nos.3 to 5 since corpus Jashodaben ? daughter of the petitioner has been produced by respondent No.2 - Karma Sudhakar Jagdale, therefore, their presence is not required to adjudicate this matter.

(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 respondents to produce corpus Jashodaben? daughter of the petitioner before this Court and gave her custody to her.

(3.) TODAY, when the matter is called out, Mr. LB Dabhi, learned APP appearing for the respondent ? state of Gujarat upon instructions received from respondent No.6 - Police Inspector, Makarpura Police Station, Vadodara City, who is personally present before the Court, states that corpus Jashodaben is found out from the custody of respondent No.2 ? Karma Sudhakar Jagdale and he has given understanding to respondent No.2 to come with the corpus before the Court and accordingly, respondent No.2 - Karma Sudhakar Jagdale has brought the corpus before the Court and he wants to produce the corpus before the Court. We therefore, have permitted him to produce corpus Jashodaben before us.