AMRATBHAI SHANKARBHAI KOTDIYA (PATEL) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Parth Brahmthatt for the petitioner, learned Additional Public Prosecutor Mr.Manan Mehta for the respondent - State and authorities and learned advocate Mr.Kumar Trivedi for private respondents.

(2.) This petition was filed by one Amratbhai Shankarbhai Kotdiya (Patel) alleging that her daughter named Vidhi was forcibly taken away by respondent No.4 - Karanji Shivaji Thakor against her wish.

(3.) Notice was issued on 30th September, 2021.