KANTIBHAI MAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred by the father of the corpus under Article 226 of the Constitution of India seeking to challenge the illegal detention of his daughter - Gargi who, according to him, allegedly has been kidnaped and detained by respondent no, 4. Seeking her production before this Court by way of following prayers this petition is preferred: -

(2.) According to the petitioner on 07.04.2020 respondent no.4 went to his residence and asked for his daughter. When the Petitioner father refused to call her, he abused him and gave threats to his life and to other members of the family. It is his say that after respondent no.4 left home, he called his daughter who in turn called respondent no.4 and asked him what he had said to his father and entire family, to which respondent no.4 replied that petitioner-fat Patel before this Hon'ble Court and thereafter, pass

(3.) Efforts made to see and meet her when yielded no fruits, respondent no. 2 - Police Inspector, Sector-7 Police Station, Gandhinagar thereafter was approached on 20.04.2020 explaining the entire incident where the apprehension was expressed and the request was made to lodge FIR of kidnaping as well as of threat to the life of his daughter from the Respondent no.4.