LAWS(GJH)-2011-2-154

RAHIMKHAN SALEKHAN PATHAN Vs. STATE OF GUJARAT

Decided On February 21, 2011
RAHIMKHAN SALEKHAN PATHAN Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Learned APP, Mr. K.L. Pandya waives service of notice of rule for respondent Nos. 1 and 3.

(2.) BY way of this petition under Article 226 of the Constitution of India, the present petitioner who happen to be the father of corpus, Mumtaz @ Mehraj, has inter alia filed this petition directing respondent Nos. 4 to 11 and particularly respondent No. 4, to bring the corpus, Mumtaz @ Mehraj before this Court.

(3.) IN view of the above, the present petition is allowed and corpus, Mumtaz @ Mehraj is permitted to go with the present petitioner, Mr. Rahimkhan Salekhan Pathan, father of the corpus. The amount of Rs. 5,000/- deposited towards costs vide order dated 04.02.2011 may be refunded to and in the name of Mr. Rahimkhan Salekhan Pathan, the present petitioner. Rule is made absolute accordingly with no order as to costs.