MAHESH AMRUTLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In a petition seeking the writ of habeas corpus under Article 226 of the Constitution of India, the order of this Court dated 30.6.2020 is at the outset is needed to be reproduced.

(2.) Pursuant to the said order when the matter came up on

(3.) 7.2020, the Court was conveyed by the order passed by Punjab and Haryana High Court in CRWP No. 4203 of 2020 on 29.6.2020. Noticing this aspect, the Court passed following order,