HIMATBHAI UKABHAI ODKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is preferred seeking a writ of habeas corpus or any other appropriate writ in connection with the corpus who is a minor daughter of the petitioner aged about 13 years whose life, according to the petitioner, is in danger and it is further apprehended that she may have been indulged into human trafficking.

(2.) We could notice that the F.I.R. was lodged way back on 27th January, 2020 with Babra Police Station, Amreli for the offence punishable under Section 363 and 366 of Indian Penal Code and Section 18 of the Protection of Children from Sexual Offences Act (POCSO Act hereinafter), however until this date, whereabouts of the corpus is not found out.

(3.) We have heard learned advocate Mr.Soni for the petitioner and learned Additional Public Prosecutor Mr.Manan Mehta who, on issuance of notice, has waived the notice for respondent Nos.1 and 3.