CHHATTARSINH CHIMANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India where the petitioner - father has approached the Court seeking the production of the corpus - respondent no. 9 who is his daughter and seeking the directions against the respondent no.2. The prayers sought for are as follows:-

(2.) This Court in its order dtd. 24/2/2022, after the corpus was produced, ordered thus:-

(3.) We have heard learned advocate Mr. Pathak appearing for the petitioner who, on seeking instructions from the petitioner who is present before this Court, has urged that the daughter has taken away the ornaments worth Rs.1,50,000.00 and cash of Rs.45,000.00 and hence, he was required to lodged the FIR.