SHANABHAI MAYURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.H.K.Patel waives service of notice of rule for respondent-state.

(2.) This petition is filed under Article 226 of the Constitution of India by the grandfather of the corpus-Manishaben seeking issuance of writ of habeas corpus by directing the respondents-police authorities to produce the corpus before this Court.

(3.) Heard learned advocate Ms.Avanika Panchal for learned advocate Mr.Sandip Patel for the petitioner and learned APP Mr.Patel for the respondent nos.1,2 and 3.