LILABHAI SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the father for writ of Habeas Corpus as his major daughter went missing according to the case of the petitioner on 15/10/2020 from the house of Respondent No.7.

(2.) Facts of the case are as under:

(3.) That 'Notice' was issued by this Court on 4/12/2020 with a direction to Authority to make all attempts to trace out the Corpus and produce the Corpus before the Court. Time to time, Investigating Authority submitted the Report with regard to the attempts made to trace out the Corpus. Reports suggest that Deputy Commissioner of Police, Zone-I, Ahmedabad city was supervising the investigation and constituted a team led by Police Inspector, Vadaj Police Station coordinated by Assistant Commissioner of Police of the concerned zone. Necessary aid from the State C.I.D. Crime (Missing Cell) was also sought to trace out the corpus.