CHRISITIAN NIXON GEORGE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Kamlesh Kotai for the petitioner, learned APP Mr.Manan Mehta for respondent Nos.1 to 3 and learned Advocate Mr.Manoj Shrimali for respondent no.4.

(2.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for writ of habeas corpus directing the respondent no.3 i.e. In-charge of Sabarmati Police Station, Taluka Ahmedabad to produce corpus "Vidya Sujit" before this Court from illegal custody of respondent no.4 and handover the custody of corpus 'Vidya Sujit' to the petitioner.

(3.) The record indicates that in response to the notice issued by this Court, the corpus was traced out and produced before this Court on 15.10.2020. the Coordinate Bench has passed the following order: