JIGNESH GOVINDLAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule for Respondent Nos. 1 to 3.

(2.) This is a petition filed by the petitioner- husband, under Article 226 of the Constitution of India, seeking issuance of a writ of habeas corpus or an appropriate direction to the Respondent-police authorities to produce the corpus before this Court.

(3.) Learned Advocate, Mr. Soniwala, appearing for the petitioner submitted that the petitioner has got married with the corpus-Respondent No.7, herein.