PRAVINBHAI KAVABHAI SANKALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition seeking writ of habeas corpus and any other appropriate writ under Article 226 of the Constitution of India. The petitioner's daughter had left home without intimating anyone when she was 17 years and 5 months of age. He doubted the respondent no.4 and alleged against him of having taken away her forcibly. The First Information Report came to be lodged being I-CR No. 43 of 2019 registered with Dholera Police Station, Ahmedabad (Rural) for the offences punishable under Sections 363 and 366 of the Indian Penal Code.

(2.) This Court (Coram: - Mr. R.M.Chhaya and Mr. V.B. Mayani, JJ.) issued notice on 04.02.2020. Periodically the orders came to be passed in such connection and last such order is passed on 01.09.2020 which is profitably reproduced as under: -

(3.) It was stated that though the matter was to come up on 30.3.2020, due to intervening period of lockdown, the same appears to have not been posted on board, but only today.