HASANBHAI JAMALBHAI MELPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate, Mr. Oza, submitted that he has received instructions to appear on behalf of the corpus-Respondent No.9. 1.1 Learned Advocate, Mr. Oza, is permitted to file his appearance and the Registry is DIRECTED to accept the same.

(2.) RULE. Learned APP, Mr. Patel, waives service of rule for Respondent Nos. 1, 7 and 8, whereas, learned Advocate, Mr. Oza, waives service for the Corpus-Respondent No.9.

(3.) This is a petition filed under Article 226 of the Constitution of India, whereby, the petitioner, i.e. the husband of the corpus- Respondent No.9, has prayed for issuance of writ of habeas corpus and to direct Respondent Nos. 1, 7 and 8 to produce the corpus-Respondent No.9.