DITABHAI TERSINGBHAI MAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing the present application, the petitioner-father prayed for writ of habeas corpus. The allegation was that the daughter of the petitioner whose birth date was 4/1/2005 went missing from the home.

(2.) First Information Report, though filed, the whereabouts of the daughter was not known. It was alleged that respondent no.1 had forcibly taken away the daughter.

(3.) Notice was issued on 30/12/2022. The police authorities addressed the corpus and produced before the Court on 6/1/2023. On the date of production of the corpus, she had attained the age of 18 years and 2 days. She came with her girl child aged 4 months who was born out of the relationship of the corpus with respondent no.4 named Suresh Narubhai Bhuriya who was aged 21 years.