THAKOR KARSANJI VARSANGJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When this matter is taken up for hearing, Mr. Javed Qureshi, learned advocate for the petitioner showed a note filed by him with the Registry for perusal of us requesting to delete his name from the matter or this Court may dispose of the matter with an observation.

(2.) However, considering the efforts made by the Police pursuant to different orders passed by this Court, it is clear that wife of the present petitioner, who is major, is willingly missing with the named person, who was staying with both of them for number of years as coming out from the application dtd. 26/9/2020 addressed to the Police Inspector, Katargam Police Station, Surat city.

(3.) Considering the contents of the note filed by the learned advocate for the petitioner with the Registry, it appears that since last about 2 years, the present petitioner is not responding to his advocate also. As further revealed, on each and every occasion, when he tried to contact his client i.e. the petitioner on phone, it was switched off. Not only that, through his briefing advocate, he tried to contact him, but briefing advocate informed that the client is not responding and his residence is also found to be locked since long time.