PANCHAL CHAMPABEN GOVINDBHAI 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 whereas Mr. Ashok Parmar, learned Advocate appears and waives service of notice of Rule on behalf of Respondent No. 4.

(2.) By consent of the learned Advocates appearing for the parties, the matter is taken up for final hearing today.

(3.) 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, order or direction directing Respondent Nos. 2 and 3 to produce the corpus- 'Chhaya', the daughter of the Petitioner who is allegedly in illegal detention of Respondent No. 4- Aasif Basmirmiya Sindhi and to hand over her custody to the Petitioner.