RUPLIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner - Rupliben Wd/o Vinodbhai Patel, who happens to be mother of the corpus - Minakshiben, had filed the present petition seeking issuance of Writ of Habeas Corpus seeking direction against the concerned respondents to produce the corpus from the illegal confinement of the respondent No. 5 to 7.

(2.) The corpus having been traced out and produced before the Co-ordinate Bench, it was found that her hemoglobin level was very low. On 30.03.2021, the Court had passed the following order : -

(3.) Today, the learned APP Ms. Jhaveri has submitted the report of Police Inspector, Godhra Taluka Police Station along with the medical papers of the corpus Minakshiben, from which it transpires that hemoglobin level of the corpus is increased to 9.1 gm. The corpus - Minakshiben is also present in the chamber of Mr. J.R. Shah, Principal District Judge, Godhra. On the Court having inquired from the corpus about her well- being, she stated that she is better than before and has no medical problem whatsoever. She also said that she is happily staying with the petitioner i.e. her mother and has no problem from the concerned respondents who are staying in the same locality of the petitioner and the corpus. Learned APP, on instructions has submitted that the respondent No. 5 has already been arrested on 15.03.2021 and he is in the judicial custody.