VINUBHAI DUBALABHAI VAHONIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner i.e. father of respondent No.4 - 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.4 before this Court.

(2.) Heard Mr.D. P. Dave, learned advocate for the petitioner, Ms.Jirga Jhaveri, learned Additional Public Prosecutor for respondents No.1 and 2 and Mr.U. M. Shastri, learned advocate for respondents No.3 and 4.

(3.) Mr.Dave, learned advocate for the petitioner has referred to the averments made in the petition and, thereafter, submitted that respondent No.4 is the daughter of the petitioner, who is a minor, aged about 17 years and 6 months. He has submitted that respondent No.3 kidnapped the minor daughter of the petitioner, and therefore, the petitioner has filed FIR before Katvara Police Station, Dahod against respondent No.3. It is submitted that respondent No.4 is illegally confined by respondent No.3. Learned advocate for the petitioner has, therefore, urged that appropriate direction be issued to the respondent - authority.