KANJIBHAI TALSHIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Vrunda Shah, the learned APP waives service of rule for and on behalf of the respondent No.1 - State.

(2.) By way of present writ-application under Article 226 of the Constitution of India the writ-applicant who happens to be father of the corpus - Kinjal Kanjibhai Makwana, respondent No.5 herein has prayed for a direction to the respondent authorities to produce the corpus i.e. Kinjal Kanjibhai Makwana, who is minor aged about 14 years and 08 months whose date of birth is 31/12/2007 and who has been illegally taken away and confined by the respondent No.4 and has further prayed that the custody of corpus - Kinjal Kanjibhai Makwana, respondent No.5 be handed over to the writ-applicant.

(3.) The matter is taken up for final disposal at the request of learned advocates appearing for the respective parties.