VIPULBHAI BHANABHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Articles 21, 226 and 227 of the Constitution of India, the petitioner, with whom the corpus viz. Gabu Alkaben Premjibhai (respondent No.7 herein) was residing pursuant to a live-in relationship agreement entered into between the petitioner herein and corpus on 29/6/2022, seeks for a writ of Habeas Corpus to find out the respondent No.7 - corpus who has been illegally detained by her parents as well other other relatives.

(2.) In response to the notice issued by this Court, Head Constable Dhanjibhai Kalubhai Vasani, B. No.898, Jasdan Police Station, Rajkot (Rural) has brought the corpus before this Court. We have taken up the matter in the chamber.

(3.) Alongwith the corpus, her parents as well as other relatives as also the petitioner have remained present.