DAYABEN MAHESHBHAI VAAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Articles 14, 16 and 226 of the Constitution of India, present petitioner, who happens to be mother of a son namely Jainam, who is aged about 8 years and a daughter namely Krutika, who is aged about 6 years, has requested to issue writ of Habeas Corpus alleging that her children have been illegally detained by her husband at Mumbai.

(2.) As per the order dtd. 1/12/2022, the parties were directed to remain personally present along with the children before this Court. Accordingly, they have remained present along with the children.

(3.) The matter is taken up for hearing in the Chamber.