AMBARAMBHAI SHANKARBHAI KARNAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned Advocate Mr. Paresh Patel appearing for the petitioner, learned APP Mr. Ronak Raval for the respondent Nos.1 to 3 -State. Mr. Dipendra Chaudhary, learned advocate submits that he has instructions to file his appearance on behalf of the respondent No.4. He is permitted to file his appearance in the Registry.

(2.) Rule. Mr. Ronak Raval, learned APP waives service of notice of Rule for the respondents-State and Mr. Dipendra Chaudhary, learned advocate waives service of notice for respondent No.4.

(3.) This petition is filed under Article 226 of the Constitution of India, whereby, the petitioner-father of the Corpus has prayed for issuance of writ of Habeas Corpus and to direct Respondent- Police Authority to produce the Corpus.