YUNUSBHAI USMANBHAI LOLADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Articles 21 and 226 of the Constitution of India seeking following reliefs:-

(2.) This Court issued notice on 03.05.2018, directing the respondent authority to produce the petitioner's daughter on the returnable date.

(3.) The action taken report came to be submitted on 10.05.2018, as the corpus was not traced and the police authorities had been directed to make sincere efforts to trace out the minor daughter of the petitioner. On 12.06.2018, as the corpus was still not traced out, the Superintendent of Police, Morbi had been directed to supervise the investigation and to bring the corpus before this Court.