SANDIPKUMAR MANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India where the husband has approached this Court seeking the custody of the corpus from the illegal confinement of the respondent no.4.

(2.) The prayers sought for are as follows: -

(3.) This Court on 24/1/2022 while issuing notice passed the following order: -