BABUBHAI CHHELAJI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner, who is father of the respondent No.5 - Corpus, has prayed that the respondent police authority be directed to produce the corpus before this Court.

(2.) Heard learned advocate Mr. Nilay Thaker with learned advocate Mr. Suren B. Patel for the petitioner, learned APP Mr. Ronak Raval for respondent Nos. 1 to 3 and learned advocate Mr. Urvesh Prajapati for respondent Nos. 4 and 5.

(3.) Learned advocate Mr. Thaker for the petitioner has referred to the averments made in the memo of the petition and thereafter submitted that the respondent No.5 - corpus is the daughter of the petitioner and respondent No.4 herein has illegally detained the respondent No.5 - corpus and therefore appropriate direction be issued to the respondent police authority.