CHANDRASINH K JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Whether in a writ of Habeas Corpus praying for production of daughter-in-law before the Court, the petitioner can also be permitted to amend the petition praying for further relief of bail of his son arrested for the alleged offences punishable under Section 363, 366 and 376 of IP Code, allegedly kidnapping and raping the said daughter-in-law on the complaint filed by her father and get necessary bail order persuant thereto? This, in short, is the question we have been called upon to answer and decide in the background and context of the following facts-situation.

(2.) Chandrasinh Kabhai Jadav, by this writ petition under Art. 226 of the Constitution of India, has moved this Court inter alia praying for issuance of the writ of Habeas Corpus against Nari Samrakshak Gruh, Bharuch and one Ganpatsinh Dipsinh Jadav, respondent Nos. 2 & 4 respectively directing them to produce before this Court Jagruti, his daughter-in-law who has not only married with his son Gumansinh but was also carrying a baby of the said wed-lock.

(3.) In the result, this petition is allowed. Superintendent, Nari Vikas Gruh, Paldi, Ahmedabad is directed to permit Jagrutiben right from the Court premises to go alongwith her father-in-law, who is very much present before us.