FAKIR SABBIRSHA NURMAHAMMADSHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant is the original petitioner and the opponents are the original respondents in Special Criminal Application No. 9673 of 2019. He is before this Court seeking following reliefs:

(2.) The applicant is the real brother of the corpus, who has chosen to house herself at the Women Protection Centre, i.e. Nari Sanrakshan Gruha, Palanpur.

(3.) The first time, when the corpus was produced before this Court in Special Criminal Application No. 9673 of 2019, this Court, on 25.11.2019, had passed the following order: