IRFANBHAI USMANBHAI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Special Criminal Misc. application seeking writ of habeas corpus came to be filed by the petitioner father-Irfanbhai Usmanbhai Pathan. The allegation inter alia by the petitioner was that his minor daughter named Ms. Amrin alias Fizabanu was in forcible custody of one Mr. Tabrez Ahmed Shah- respondent no.4 herein and that he had kept her in unlawful confinement.

(2.) It appears that pursuant to notice dtd. 21/12/2022 issued by the Court, corpus was found by the police authorities. It was recorded in order dtd. 3/1/2023. The said order further mentioned that the corpus was kept in Sakhivan Stop, New Civil Hospital Compound, Surat. Sakhivan Stop is a private women's protection home run by trust.

(3.) Today when the petition came up for consideration, learned Additional Public Prosecutor Mr. Bhargav Pandya stated before the Court that the police authorities had brought the corpus from the said Sakhivan Stop, Surat and that he she was personally present. In that view, the matter was taken up in the chamber.