RAMABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner -mother of the corpus has prayed that the writ of habeas corpus be issued and thereby the respondent Police Authority be directed to produce the respondent no.6 -corpus before this Court.

(2.) Heard learned advocate Mr.Mahesh Pujara for the petitioner and learned APP Mr.Himanshu Patel for the respondent State and learned advocate Mr.Bhavin Sathvara for respondent nos.4, 5 and 6. Learned advocate is permitted to file vakalatnama with the Registry, Registry to accept the same.

(3.) Learned advocate for the petitioner has referred the averments made in the memo of the petition and thereafter contended that the respondent no.6-daughter of the petitioner is missing since 24/7/2022 and as per the information received by the petitioner, she is in illegal custody of respondent nos.4 and 5. Learned advocate therefore urged that the present petition be allowed.