MAHADEVPURI BALPURI SWAMI (GOSWAMI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dineshkumar Gautam and learned advocate Mr.Haribhai Patel for the petitioner, learned advocate Mr.Rutvij Oza for respondent No.4 whereas learned Additional Public Prosecutor Mr.Manan Mehta for the respondent No.1, who appeared and assisted the Court pursuant to the notice came to be issued on 27.8.2021.

(2.) The petitioner is father who prayed for custody and production of his daughter- corpus named Gayatriben Mahadevpuri Goswami.

(3.) The allegation was that Gayatriben was minor having date of birth as 1.6.2005 and was forcibly taken away by respondent No.4. On 21.9.2021 the corpus was produced before the Court.