RAJESH KRISHNA DAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Soni, waives service of rule for Respondent Nos. 1 and 2, whereas, learned Advocate, Mr. Maulik Soni, waives service for Respondent No.3.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has sought issuance of a direction to Respondent No.2-police authorities to produce the corpus before this Court and to hand over the custody of the corpus to him.

(3.) From a perusal of the record it is revealed that the marriage of the present-petitioner was solemnized with Respondent No.3, herein, on 3/7/1997. Out of the aforesaid wedlock, the petitioner and Respondent No.3 have two children, namely Diya, who is aged about 19 years, and Prithvi, i.e. the corpus, who is aged about 12 years, at present. Thus, the present petitioner and Respondent No.3, herein, happen to be father and mother of the corpus-Prithvi, respectively.