SARVADI JAMILABEN AMANSHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. P.V. Patadiya for the applicant mother whereas learned Additional Public Prosecutor Mr. Bhargav Pandya appears for the respondent State and its authorities.

(2.) Since minor daughter of the petitioner named Afsana went missing, the mother filed the present Habeas Corpus petition.

(3.) Notice was issued by the Court on 28/4/2022. On 30/1/2023, the corpus was produced before the Court after having been traced. On that day, following order was passed,