AKBERBHAI SULTANBHAI GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred seeking issuance of writ of habeas corpus or any other appropriate writ directing the respondent nos. 2 and 3 to produce the corpus - respondent no.4 from alleged illegal confinement of respondent nos. 5 and 6.

(2.) This Court on 05.03.2020 passed the following order:-

(3.) Today, with all efforts on the part of the Police Inspector Mr. J.R.Zala, Sanand Police Station, and his team, the corpus is brought before us through video conferencing. She has been presently taken to Ms. S.S.P. Jain, learned 12th Additional District Judge, Ahmedabad who has verified the basic details and ensured her well being. The parents of the corpus are also present before us through video conferencing and in person before the learned Sessions Judge who are being represented by learned advocate Mr. Kharadi who knows the petitioner and his wife in person and identifies both of them. The respondent no.5 has already been taken into custody by the Police and the corpus, on verification, has shown her willingness to join the parents. The parents are asked to take her home after her medical examination and shall ensure good treatment and further study of the corpus.