PAPPUBHAI JIMMIPAL YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Hardik Dave for the petitioner and learned Additional Public Prosecutor Mr.Manan Mehta appearing for the respondent State.

(2.) Here was a father, pained and perplexed that his daughter named Shivani Pappubhai Yadav, who was not only minor but yet to enter even her adolescence, went missing since 3/10/2022 from the house. The frantic search for her did not yield any result. The petitioner father had to get registered First Information Report I-C.R. No.11216008220454 of 2022 with Gandhinagar Sector 7, Police Station on 3/10/2022 informing that her daughter had left the house at around 5:00 a.m. and did not return.

(3.) Notice was issued by the court on 8/11/2022. The efforts of respondent police authorities succeeded in tracing the corpus Shivani. In order dtd. 15/12/2022, this court recorded that police had traced the corpus girl. She was produced before the court on that date alongwith the lady police constable.