BHIKHABHAI JAGMALBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner, father of the corpus, has prayed that the respondent - police authorities be directed to produce the corpus before this Court.

(2.) Heard learned advocate Mr. Pathan for the petitioner, learned APP Mr. J. K. Shah for respondent Nos. 1 to 3 and learned advocate Mr. Pravin Gondalia for the corpus.

(3.) Learned advocate for the petitioner has referred to the averments made in the memo of the petition and thereafter submitted that the petitioner is the father of the corpus, who is aged about 18 years, and as per the information received by him, she has been illegally detained by some unknown person. Petitioner has, therefore, filed Janvajog entry. Copy of the said entry is placed on record. Learned advocate, therefore, urged that the respondent police authorities be directed to produce the corpus before this Court.