MUSTAKBHAI HANIFBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking writ of habeas corpus in which the petitioners have prayed for the following reliefs:

(2.) Corpus Soheba Mustakbhai Shaikh is present before the Court. She stated that her age is 18 years but on perusal of the papers produced by the learned Additional Public Prosecutor Ms.Mehta, the Birth Date of the corpus mentioned is 19/8/2006. It is therefore not possible to ascertain the correct age of the Corpus from the records.

(3.) The Corpus has shown her willingness to stay with respondent No.5-Jenny @ Mota. However, we are of the opinion that it would be necessary to carry out Ossification Test of the Corpus and till then the Corpus be sent to Nari Vikas Gruh, Paldi. Such test be carried out within a period of one week from today.