JIVAJI SONAJI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition, filed under Article 226 of the Constitution of India, by the petitioner-father, seeking issuance of writ of habeas corpus or an appropriate direction to the Respondent-police authorities to produce Respondent No.5-the corpus before this Court.

(2.) In this matter, Rule was issued by the Coordinate Bench of this Court on 11/3/2022, making the same returnable on 29/3/2022. However, since, Respondent No.5-the Corpus, who was a minor at that point of time, i.e. aged about 17 years, was not traceable, the matter was adjourned from time to time.

(3.) Today, the matter was taken-up for hearing in the chamber, in the presence of the learned Advocates for the parties and the learned APP.