BHAVANBHAI BABABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. LB Dabhi, learned APP appears and waives service of notice of RULE on behalf of State of Gujarat - respondent Nos.1 and 2. Respondent No.3 is personally present before the court and therefore, RULE need not be served to him. Respondent Nos.4 to 8 are not necessary party and therefore, RULE is not also required to be served upon them.

(2.) BY filing instant petition under Article 226 of the Constitution of India, the petitioner has prayed to issue writ of Habeas Corpus or in the nature of Habeas Corpus or any other appropriate writ, direction and/or order directing respondents to produce her daughter ? corpus Rekha before this Court, who is in illegal detention of respondent No.3 Nayak Ganapatbhai Gangarambhai and handover her custody to him.

(3.) TODAY when the matter is called out, Mr. Dabhi, learned APP, upon instructions received from Mr. Somabhai, ASI, Sanand Police Station who is personally present in the Court, states that corpus Rekhaben is found out from village Bhiapur, Tal & Dist: Nagpur, Maharashtra, who was in illegal detention of respondent No.3 - Nayak Ganapatbhai Gangarambhai, who is also present in the Court. He has brought the corpus with the assistance of woman constable and seeks permission to produce corpus Rekhaben before the Court. We have permitted to produce corpus Rekha before us.