GANGARAM AJMALBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India with the following prayers.

(2.) A Notice came to be issued in this matter on 19.7.2019 where the respondent No.2 had been directed to bring before this Court the corpus Anita Prajapati. This Court on 4.3.2020 had directed the Superintendent of Police, Patan to remain present himself if the corpus is not found on the next date of hearing and accordingly, the matter was fixed on 18.3.2020.

(3.) On 19.6.2020, through the Video Conferencing, the corpus was presented before us and following order came to be passed.