THAKOR VIMUBEN MANUBHAI KARSHANBHAI Vs. JATINBHAI RAMCHANDERBHAI THAKOR

JUDGEMENT

(1.) Rule. Learned APP Mr. H.K. Patel for respondent - State of Gujarat and learned advocate, Mr. Shivam Chokshi for respondent no.5 waive service of notice of rule.

(2.) This petition is filed by the petitioner under Article 226 of the Constitution of India, wherein the petitioner has prayed that the respondent authorities be directed to produce the respondent no.5 herein - Corpus, who is daughter-in-law of the petitioner herein, before this Court.

(3.) On filing of the petition, this Court, by an order dtd. 16/6/2022, issued notice and directed the concerned Police Officer to produce the Corpus and in pursuance to issuance of the notice, the respondent no.5 - Corpus is produced before this Court.