BARIA RAMANBHAI BUDHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The father filed this Special Criminal Application seeking writ of habeas corpus since his minor daughter named Laxmiben went missing. The allegations were that on 28/2/2022, the private respondents kidnapped the minor daughter and the minor daughter is under unlawful confinement.

(2.) Notice was issued on 27/9/2022. On 12/12/2022, the corpus was produced before the Court. On the said date, the following order came to be passed,

(3.) Today, the corpus was before the court. When the court asked about her wish, she stated that she does not want to go with petitioner father. The date of birth of the petitioner is 24/11/2005.