JAYESH MANHARLAL GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Patel, waives service of Rule for Respondent Nos. 1 and 2, whereas, Respondent No.3, who appears as party-in-person, waives for himself.

(2.) This is a petition filed under Article 226 of the Constitution of India by the petitioner-Son, seeking issuance of writ of habeas corpus or an appropriate direction to Respondent No.2 police authorities to produce the corpora, i.e. (1) Manharlal Gandhi, Age: 87 years, and (2) Pushpaben Gandhi, Age: 86 years, before this Court, who are alleged to be in illegal detention of Respondent No.3, who happens to be the elder son of the corpora.

(3.) Heard, learned Advocate, Mr. Raj, appearing for the petitioner, learned APP, Mr. Patel, appearing for Respondent Nos. 1 and 2 and Respondent No.3-Party-in- Person.