SURESHBHAI MAGANBHAI MAGHODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Ronak Raval, learned Additional Public Prosecutor has mentioned that this matter be listed today as the respondent Authority has brought the Corpus. Pursuant to the request made by the learned APP, the Registry was directed to list the matter today.

(2.) Rule. Mr. Ronak Raval, learned APP waives service of notice of Rule for the respondents-State and Mr. Meet D. Pansuria, learned advocate waives service of notice for the private respondents.

(3.) This is a petition filed under Article 226 of the Constitution of India, whereby, the petitioner, i.e. the father of the corpus, has prayed for issuance of writ of habeas corpus and to direct Respondent Nos. 2 and 3 to produce the Corpus.