BHANUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) While the captioned petition was not on board today, upon a mention made by learned Additional Public Prosecutor Mr. Manan Mehta that the corpus has been traced and could be produced before the court, the permission for circulation of the petition was granted. The Registry was directed to notify the matter by preparing separate board, pursuant to which the matter was taken up.

(2.) The petitioner happens to be the mother of 28 years old corpus named Laxmi, who filed the present petition seeking writ of habeas corpus to produce and to have custody of her daughter Laxmi who was found missing.

(3.) The allegations levelled were that respondent No.4 forcefully took away the daughter against her wish and she was under illegal detainment of respondent No.4.