PATEL VIJAYKUMAR DHIRAJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this Habeas Corpus application, the petitioner in his capacity as husband of the corpus- Lilamben Vijaykumar Patel has prayed to direct the police authorities to produce the wife of the petitioner and release her from the illegal detention of respondents no. 5.

(2.) PURSUANT to the notice issued by this Court on 17.06.2013, corpus-Lilamben Patel-respondent no. 4 herein is produced before this Court today. With the consent of the parties, the matter is taken up for hearing in the chamber.

(3.) AS a result of perusal of records, it is borne out that the corpus has already completed 18 years of age meaning thereby she is a major and free to take her own decisions.