SABIRBHAI GAFARBHAI MULTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India praying to direct the respondent - police authority to produce the corpus before this Court and handover the custody of the corpus - Samir to the petitioner being father.

(2.) The respondent Nos.4 and 5 are maternal grand-parents and Father-in-law and Mother-in-law of the petitioner.

(3.) Heard Ms.Dixa Pandya, learned advocate for the petitioner, Mr.Vasimraja Kureshi, learned advocate for the respondent Nos.4 and 5 and Mr.H.K. Patel, learned APP for the respondent Nos.1,2 and 3.