VIKRAMBHAI HEMABHAI PANADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition filed under Article 226 of the Constitution of India, wherein, the petitioner has prayed for issuance of writ of habeas corpus and to direct Respondent Police Authority to hand over the custody of respondent no.4 to the present petitioner- brother.

(2.) Heard, learned Advocate, Ms Avnika Panchal, appearing for the petitioner, learned APP, Mr.H.K. Patel, for Respondent Nos. 1, 2 and 3.

(3.) Learned advocate Ms.Panchal for the petitioner has referred to the averments made in the memo of the petition and thereafter submitted that the petitioner is the brother of the corpus who is aged about 17 years and she is in illegal custody of respondent no.4 and therefore the petitioner has filed present petition.