MANILAL MOTIJI PATOSANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mukundkumar A. Thakkar, learned advocate for the petitioner, Mr. Ronak B. Raval, learned APP for the respondents no. 1 to 3 and Mr. Jaydeep H. Sindhi, learned advocate for the respondents no. 4 and 5.

(2.) Rule returnable forthwith. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner, who claims to be the father-in-law of the Corpus - Hetalben, has prayed for a writ of Habeas Corpus directing the authorities to produce the Corpus - Hetalben before this Court.