SURENDRAKUMAR JAYANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition for writ of Habeas Corpus was filed by the petitioner- father seeking production and custody of his daughter named Zeel aged 22 years and 3 months.

(2.) Zeel-the corpus, it was alleged, was found missing and that respondent No.4 had taken her away to keep her in his unlawful confinement. The age of the corpus is major as above and is evidenced by the School Leaving Certificate produced on record by the petitioner.

(3.) Notice was issued on 17/1/2023.