VIRALBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India is seeking issuance of writ of habeas corpus or any other appropriate writ, where this court passed the following order :

(2.) On 03.07.2020 both the corpora Viralba and son of the present petitioner were presented before this Court through the video conferencing arranged from the Court at Himmatnagar, District: Sabarkantha and af- ternoon such production, order passed is as follows:-

(3.) Pursuant to our order dated 03.07.2020, a detailed re- port has been shared by the police officer with learned Additional Public Prosecutor and the Court Master. The said report has been shared with learned advocate Mr.Mangukiya for the applicants.