AKASH HARESHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India praying to issue writ of Habeas Corpus and to direct respondent Nos. 2 and 3 to produce the corpora of the petitioner, his sister and mother, who are respondent Nos. 7 and 8 before this Court. As per the allegations levelled in the petition, all three corpora are illegally detained and confined by respondent No.4 - father of the petitioner.

(2.) On 14/6/2022, this Court issued notice and respondent Nos. 1, 2 and 3 were directed to produce corpora. However, as per the submission of learned APP, corpora are being traced out and therefore, matter is taken up for hearing today, at the request of learned APP.

(3.) This is a unique petition in which the corpus himself has filed an application to produce himself under Article 226 of the Constitution of India along with his sister and mother.