KINJAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Kinjal has filed this petition seeking for issuance of writ of habeas corpus and to direct the respondent police to secure the corpus i.e. Trishika, her 4 year old daughter and to produce her before this Court as she was in the unlawful custody of her husband Bhavik Hasmukbhai Panchal.

(2.) It is the case of Kinjal that she got married to Bhavik Hasmukhbhai Panchal, respondent No.2 herein on 1/12/2020 and out of this wedlock, they have a daughter named Trishika who was born on 13/12/2021.

(3.) It is submitted by both the learned counsels that in May 2024, Kinjal and Bhavik Hasmukhbhai Panchal separated and it is also admitted that when they got separated, Kinjal left her matrimonial house along with the daughter-Trishika and started residing with her parents.