LAWS(GJH)-2023-3-1013

ASHOKBHAI GOVINDBHAI VAGHELA Vs. STATE OF GUJARAT

Decided On March 27, 2023
Ashokbhai Govindbhai Vaghela Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP, Mr. Raval, waives service of rule for Respondent No.1-State.

(2.) This is a petition, filed under 226 of the Constitution of India, by the petitioner-father, seeking issuance of writ of habeas corpus or appropriate direction qua Respondent-police authorities to produce the Corpus, namely Dimple, before this Court.

(3.) Pursuant to the notice issued by the Coordinate Bench of this Court on 7/1/2023, the corpus was produced before this Court on 31/1/2023. Thereafter, the corpus-Dimple was again produced before the Coordinate Bench of this Court on 20/2/2023, where, following order was passed;