CHERISKUMAR BHAGVANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate, Mr. Vatsal S. Parikh, submitted that he has received instructions to appear on behalf of the Respondent Nos. 4 to 9.

(2.) Learned Advocate, Mr. Vatsal S. Parikh, is permitted to file his appearance and the Registry is directed to accept the same.

(3.) This is a petition filed under Article 226 of the Constitution of India, in which, the petitioner i.e. the husband of the corpus - Respondent No.9, has prayed that the writ of habeas corpus be issued and thereby Respondent Police Authorities be directed to produce the corpus-Respondent No.9 before this Court.