JAIMIN JAYANTIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, it is pertinent to note that in the present petition, this Court issued Notice on 14/06/2022 making it returnable on 30/06/2022 whereby the respondent No.2 was directed to produce the corpus before this Court. As the respondent No.5 corpus was found out by the respondent No.2, the respondent No.2 produce the corpus in the Court and in the morning learned APP requested this Court to take up the matter after recess and hence, registry was directed to list the matter before this Court and accordingly this Court has taken up the matter in the Chamber today.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner - husband of the respondent No.5 corpus has prayed for issuance of writ of Habeas Corpus and requested that the respondent No.2 - Police Inspector be directed to produce the corpus - respondent No.5 before this Court.

(3.) Heard Mr.Uvesh Shaikh, learned advocate for the applicant and Mr.H.K. Patel, learned advocate for the respondent Nos.1 and 2 - State.