MANJUBEN RAJUBHAI SHINAGALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Mr. Sandeep Patel for the petitioner, learned Additional Public Prosecutor Mr. Bhargav Pandya and learned advocate Mr. Y. J. Patel for respondent No.4.

(2.) The petitioner was mother, who moved the court with the present petition seeking writ of Habeas Corpus putting forth a case that her daughter named Manisha aged about 22 years went missing on 3/12/2022. It was stated that on 17/12/2022 information was received that respondent No.4 one Umeshbhai K. Dabhi had kidnapped the daughter of the petitioner. The complaint was filed on 18/12/2022 before Jasdan Police Station, Rajkot. Since nothing yielded, writ petition was filed seeking production of the corpus.

(3.) Notice was issued, pursuant to which when the petition came up for consideration today, what was informed by learned Additional Public Prosecutor was that the corpus was traced. He produced copy of the report dtd. 23/1/2023 of the investigating officer, Jasdan Police Station which included the statement of the corpus and other documents which included the the registration of marriage issued by the competent authority showing that the corpus and respondent No. 4 had married and the marriage was registered. Also produced was the extract from the Sub-District Hospital, from which the age of the corpus was reflected to be 22 years. In another words, she was major. The respondent No.4 was also marriageable age.