BHIKHIBEN THAKARSIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule for Respondent Nos. 1 to 4 and learned Advocate, Mr. Prajapati, waives for Respondent Nos. 5 to 7.

(2.) Heard, learned Advocate, Mr. Mehta, appearing for the petitioner, learned APP, Mr. Shah, for the Respondent Nos. 1 to 4 and learned Advocate, Mr. Prajapati, for the private Respondent Nos. 5 to 7.

(3.) Learned Advocate, Mr. Mehta, appearing for the petitioner referred to the averments made in this petition and submitted that the husband of the petitioner-corpus is in illegal custody of Respondent Nos. 5 to 7, herein, and therefore, appropriate directions be issued to the Respondent-police authorities to produce the corpus before this Court.