PRAVINBHAI KANABHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. C.M. Shah, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent Nos.1 to 3 and Shri Mohsin Hakim, learned advocate waives service of notice of Rule on behalf of respondent Nos.4 to 8. In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of respective parties, present petition is taken up for final hearing today.

(2.) PRESENT Special Criminal Application under Article 226 of the Constitution of India has been preferred by the petitioner herein for a writ of habeas corpus directing the respondents to produce the corpus Arvindaben ­ respondent No.5 herein and to set her free as per her wish and will.

(3.) IT is the case on behalf of the petitioner that as the marriage between the petitioner and respondent No.5 is not acceptable to respondent Nos.4, 6 to 8, they have thereafter taken away the custody of respondent No.5 corpus illegally.