BHANUMATIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP requested in the morning that the Police Authority has brought the corpus today and therefore the registry be directed to list the present petition on board. Pursuant to the request made by the learned APP direction was issued to the registry to prepare the separate board and list this matter at 02.30. p.m., pursuant to which the present petition is listed on board. We have taken up the matter in the chamber.

(2.) This petition is filed by the petitioner-mother of the corpus seeking issuance of writ of habeas corpus. It is prayed that the respondent Police Authority be directed to produce the corpus namely Megha before this Court as she is in illegal custody of respondent nos.4 and 5.

(3.) Heard learned advocate Mr.Vaibhav Sheth for petitioner and learned APP Mr.H.K.Patel for the respondent State.