LAWS(GJH)-2010-11-129

BHURAJI BHERAJI MARWADI Vs. STATE OF GUJARAT

Decided On November 18, 2010
Bhuraji Bheraji Marwadi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution of India, the Petitioner Bhuraji Bheraji Marvadi, father of the corpus Hinaben has prayed to issue a writ of habeas corpus or a writ, order or directing in the nature of habeas corpus directing Respondent Nos. 1 and 2, particularly, Respondent No. 2, to search and find out the whereabouts of his minor daughter Hinaben and produce her before this Court who is allegedly in illegal detention of Respondent No. 3 and further prayed to handover her custody to the Petitioner.

(2.) AS per the averment made in this petition on 16.3.2010 the Petitioner's minor daughter had gone missing. Hence a missing complaint was lodged at Ellisbridge Police Station.

(3.) DURING the course of inquiry, it is learnt by him that Respondent No. 3 had induced Hinaben by making false promises of marriage and thereby kidnapping her and illegally and wrongfully detaining her with the aid of Respondent Nos. 4 to 7.