SHANTABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Ronak Raval for respondent nos.1 to 2 and learned advocate, Mr. Anurag Agrawal for respondent nos.4 to 7 waive service of notice of rule.

(2.) This petition is filed by the petitioner under Article 226 of the Constitution of India, wherein the petitioner, who is mother of the Corpus, has prayed that the respondent authorities be directed to produce the Corpus before this Court.

(3.) On filing of the petition, this Court, by an order dtd. 9/3/2023, issued notice and directed the concerned Police Officer to produce the Corpus and in pursuance to issuance of the notice, the respondent no.3 - Corpus is produced before this Court.