VIRENDRA RAMDHARI YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioner namely Virendra Ramdhari Yadav, father of the Corpus namely Sapna Virendra Yadav, has prayed to issue a writ in the nature of Habeas Corpus alleging that his daughter, at present aged about 16 years and 3 months, is missing and has been illegal detained. An FIR being C.R.No, 11210002221708 was registered with Sachin G.I.D.C. Police Station, Surat on 18/5/2022. Since, his daughter was missing and the police authority could not trace out her, present petition came to be filed.

(2.) The matter was listed on several occasions. Lastly, it was listed on 29/11/2022 and the order was passed by this Court directing the Deputy Commissioner of Police, Surat having jurisdiction over Sachin Police Station to look into the matter and the matter was adjourned to 22/12/2022. Affidavit was filed by the Deputy Commission of Police, Zone - VI, Surat City on 22/12/2022 and on 22/12/2022, the matter was adjourned to 24/1/2023.

(3.) A request was made by learned APP Ms. Maithili Mehta that the police authority has traced out the Corpus and the Registry was asked to list this matter for hearing. Hence, present petition is listed on board today.