SURYABEN TARSANGBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition was filed by mother. A writ of Habeas Corpus was prayed for seeking production and custody of petitioner's daughter named Hemuben. The allegation was that the corpus was under the unlawful confinement of respondent No.3-one Rajubhai Arjanji Rathod.

(2.) Today, the corpus was produced before the court. Learned Additional Public Prosecutor Mr. Bhargav Pandya stated that the corpus was found at Prantij in the company of respondent No.3.

(3.) Responding to the above facts revealed in the investigation, learned advocate Mr. Pansuriya for learned advocate Mr. Shivam Thakkar for the petitioner submitted that the respondent No.3 happens to be a married person and has two children. It was also submitted that the age of the corpus is 20 years whereas the age of respondent No.3 is 40 years.