MUKESH RAJABHAI JINJALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which the petitioner - husband of the corpus has prayed that the respondents - police Authorities be directed to produce the corpus before this Court.

(2.) Heard learned advocate Mr.Tushar Chauhan appearing for the petitioner and learned APP Mr. Patel appearing for the respondents No.1 to 3 - State Authorities.

(3.) Rule. Learned APP waives service of notice of rule on behalf of the respondents - State Authorities.