AMRATBHAI GAMBHIRBHAI BHANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Ronak Raval for respondent - State of Gujarat waives service of notice of rule for respondent nos.1 to 3.

(2.) This petition is filed by the petitioner under Article 226 of the Constitution of India, wherein the petitioner, who is father of the Corpus, has prayed that the respondent authorities be directed to produce the Corpus.

(3.) On filing of the petition, this Court issued notice and directed the concerned Police Officer to produce the Corpus and in pursuance to issuance of the notice, the was produced before this Court on 24/2/2023 and on that day, this Court passed following order,