GEETABA SIDHHRAJASINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Mr.Ronak Raval has requested this Court that the respondents - police authorities have produced the corpus today and, therefore, the registry be directed to list this petition today itself.

(2.) Pursuant to the request made by the learned APP, we directed the registry to list this matter today and, therefore, the matter is listed in a separate board.

(3.) This petition is filed under Article 226 of the Constitution of India by the petitioner who is the mother of the corpus. The petitioner has prayed that a writ of Habeas Corpus be issued thereby the respondent - police authorities be directed to produce and handover the custody of the corpus to the present petitioner.