ASHABEN RAJBAHADUR DUBEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.J. K. Shah, learned Additional Public Prosecutor has requested that the Police Authority has brought the corpus and, therefore, this petition be listed on board today. Pursuant to his request, the registry has placed this matter on board.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner i.e. aunt of respondent No.5 - corpus has prayed for writ of habeas be issued and, thereafter, the respondent - Police Authority be directed to produce the corpus i.e. respondent No.5 before this Court.

(3.) Heard Mr.Uvesh Shaikh, learned advocate for the petitioner and Mr.J. K. Shah and learned Additional Public Prosecutor for respondents - State Authorities.