RAVIDAS LAXMANDAS SADHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Arjun Sheth submitted that he has received instructions to appear on behalf of respondent No.3. He is permitted to file his Vakalatnama in the Registry. Registry to accept the same.

(2.) This petition is filed under Article 226 of the Constitution of India by the petitioner - husband of the corpus - respondent No.4 herein in which the petitioner has prayed that respondent No.4 be produced before this Court.

(3.) Heard learned advocate Mr. I. H. Pathan for the petitioner, learned APP Mr. Hardik Soni for respondent Nos. 1 and 2 and learned advocate Mr. Arjun Sheth for the respondent No.3.