BHAIRU SUMUNDER SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to Join, Mr. Mahesh Jadav, as Party Respondent No.6. Amendment to be carried out, FORTHWITH.

(2.) This is a petition filed under Article 226 of the Constitution of India, whereby, the petitioner, i.e. the husband of the corpus-newly added Respondent No.5, has prayed for issuance of writ of habeas corpus and to direct Respondent Nos. 1 to 4 to produce the corpus-Respondent No.5.

(3.) Heard, learned Advocate, Ms. Mohnot, appearing for the petitioner and learned APP, Mr. Patel, for Respondent Nos. 1 to 4.