JAHANGIRBHAI HAJIBHAI SULTANBHAI SIPAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Bhargav Pandya for respondent nos.1 to 3 waives service of notice of rule.

(2.) The petitioner, father of the Corpus, has filed the present petition under Article 226 of the Constitution of India, wherein the petitioner has prayed that the respondent authorities be directed to produce the Corpus before this Court.

(3.) On filing of the petition, this Court, by an order dtd. 28/2/2023, issued notice and directed the concerned Police Officer to produce the Corpus and in pursuance to issuance of the notice, the Corpus is produced before this Court and, hence, this matter is taken up for hearing in per court board.