VASANTBHAI KESHAVLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. L.B. Dabhi, learned APP appears and waives service of notice of Rule on behalf of respondent Nos. 1, 2 and 3 i.e. State of Gujarat, Police Commissioner, Ahmedabad and Police Inspector, Naroda Police Station, Naroda, Ahmedabad whereas respondent No.4 Kishansing Sarnamsing Bhadoria appears in person and also accepts the service of notice of Rule. So far as respondent Nos. 5 and 6 are concerned, notice of rule issued not be served upon them as the corpus is already traced out and produced before this Court.

(2.) BY means of filing this petition under Article 226 of the Constitution, the petitioner has prayed to issue a writ of Habeas Corpus or any other appropriate writ, direction or order directing the respondent No. 3 to trace out the corpus 'Dipti', daughter of the petitioner, who is allegedly in illegal detention of respondent No.4?Kishansing Sarnamsing Bhadoria and to hand over her custody to the petitioner.

(3.) TODAY when the matter is called out, Mr. L.B. Dabhi, learned APP, upon instructions received from Mr. N.P. Chavda, Police Constable, Naroda Police Station, who is personally present in the Court, states that, corpus?Dipti is traced out by the Investigating Officer and wants to produce the corpus before the Court. Therefore, we have permitted him to produce the corpus before us.