GANGARAMAJMALBHAIPRAJAPATI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) The petitioner before this court is the father of the corpus, who has sought the following prayers:

(2.) After the initial issuance of notice, number of action taken reports have been tendered by the investigating agency. In the last order, direction was issued to the Superintendent of Police, Patan to remain present if the corpus is not found. He remained present before the court today and had also intimated that the corpus is found. The investigating team was headed by the Police Inspector, Anti Human Trafficking Unit. The corpus, who was not found for more than a year, was now found. We appreciate the efforts made by the Superintendent of Police, Patan and his team consisting of P.I. Shri Dhaduk and PSIs ? Shri J.K. Dodiya, Shri S.M. Khant, Shri Idrish Ghasuria and Shri Y.K. Zala and other team ?mates.

(3.) Noticing that today in the wake of the Notification dated 17.03.2020 of this court, Ms. Mamta Vyas, learned advocate, is not present. Since the corpus is already brought before this court pursuant to the order dated 04.03.2020, let she be taken to the Women Protection Home at Palanpur for her better care and protection. She shall be provided with a pair of clothes as she has nothing with her as she continued to live with alleged accused Vipul @ Umesh at Surat.