PRAVINBHAI KAVABHAI SANKALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is preferred under Article 226 of the Constitution of India, where the Coordinate Bench had issued notice on 11.02.2020. After elaborate efforts made by the police authority, the corpus could be found. Apt would be to reproduce a detailed order passed by this Court on 09.09.2020: -

(2.) The corpus thereafter was found and on 18.09.2020 and through video conference, she was presented. The order passed on that day was as follows: -

(3.) An undertaking, as indicated by the learned Advocate, Mr. Jethva, shall be filled before this Court not to force the corpus in any mode or manner.