VIJUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Ms. Priyal Shah appears for the applicant, whereas learned Additional Public Prosecutor Mr. Bhargav Pandya for the respondent State and its authorities.

(2.) By filling this Special Criminal Application, the petitioner seeks writ of habeas corpus with a grievance that her daughter named Drashti went missing. The allegation in the petition was that the respondent No.4 and his family members have played a role in enticing the daughter of the petitioner and that she has been in unlawful confinement of the said respondent.

(3.) Notice was issued on 16/1/2023.