SWAMINATHAN KUNCHU ACHARYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith, Learned APP waives service of rule on behalf of Respondent-State and Learned Advocate Mr. K.I. Kazi waives service of rule on behalf of private Respondent Nos. 4 and 6.

(2.) This petition under Article 226 of Constitution of India is filed seeking writ of habeas Corpus or writ in the nature of habeas Corpus for production of Corpus-Pranav Rajesh Acharya, aged 5 years (Date of Birth: 14/6/2016).

(3.) Factual Aspect: