PRAJAPATI SAILESHKUMAR MAFATLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate, Mr. Harshil Dattani, submitted that he has received instructions to appear on behalf of the respondent Nos. 4 and 5.

(2.) RULE. Learned APP, Mr. Bhargav Pandya, waives service of rule for Respondent Nos. 1 to 3, whereas, learned Advocate, Mr. Harshil Dattani, waives service of rule for Respondent Nos. 4 and 5.

(3.) This is a petition filed under Article 226 of the Constitution of India, in which, the petitioner i.e. husband of the corpus has prayed that the respondent Police Authority be directed to produce the corpus i.e. wife of the petitioner before this Court.