MANUBHAI KARSANBHAI NAYEE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Mr. M.H.Shekhawat, learned advocate submitted that he appears for respondent nos. 4 and 5 and urges the Court to permit him to file his vakalanama during the course of day or latest by tomorrow. The permission as sought for is granted.

(3.) The present petition is taken out for seeking writ of Habeas Corpus in respect of the corpus - Divyaben, daughter of the present petitioner, on the basis of the averments and allegations made in this petition.