PANCHAL DHIRUBHAI KUBERBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Kunal Shah is permitted to file his appearance for and on behalf of respondent No.4 before the Registry of this Court.

(2.) By way of present petition under Article 226 of the Constitution of India, the petitioner, who is the husband of respondent No.5 namely Priyankaben D/o Hareshbhai Sadhu, has prayed to issue appropriate writ for habeas corpus alleging that his wife has been illegally detained by respondent No.4 namely Ramanuj Alpeshbhai Farsurambhai, who was her ex-husband and had taken divorce.

(3.) Today, the matter is taken up in the chamber.