ISHVARDAS SHANTIDAS VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Ronak Raval for respondent nos.1 to 4 and learned advocate, Mr. Keval Brahmbhatt for respondent nos.5 and 6 waive service of notice of rule.

(2.) This petition is filed by the petitioner under Article 226 of the Constitution of India, wherein the petitioner has prayed that the respondent authorities be directed to produce the Corpora i.e. the wife and son of the petitioner, before this Court.

(3.) On filing of the petition, this Court, by an order dtd. 22/2/2023, issued notice and directed the concerned Police Officer to produce the Corpus and in pursuance to issuance of the notice, the Corpora are produced before this Court.