PARVATIBEN MANSUKHBHAI DASMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Bhargav Pandya, learned APP requested in the morning that the concerned Police Authority has brought the corpus and therefore, present petition may be listed on board. Therefore, registry was directed to list present matter on board at 2.30 p.m. The registry has therefore, prepared a separate board.

(2.) This is a petition filed under Article 226 of the Constitution of India, in which, the petitioner i.e. the mother of the corpus has prayed that the writ of habeas corpus be issued and thereby the Respondent Police Authority be directed to produce the corpus i.e. daughter of the petitioner before this Court.

(3.) Heard, learned Advocate, Mr. M.A. Chauhan, for the petitioner and learned APP, Mr. Bhargav Pandya, for Respondent State of Gujarat and Police Authority.