SACHIN KUMAR DAHYABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Shah waives service of notice of Rule for respondent nos.1 to 3.

(2.) This petition is filed by the petitioner under Article 226 of the Constitution of India, wherein the petitioner, who is father of the respondent no.4 - Corpus has prayed for issuance of writ of habeas corpus and thereby prayed to direct the respondent - Police authority to produce the corpus before this Court.

(3.) Heard learned advocate, Yash Koshit for the petitioner and learned APP Mr. Bhargav Pandya for the respondent nos.1 to 3.