ASHOKJI JUHAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Habeas Corpus petition under Article 226 of the Constitution of India has been preferred by the husband and father of the corpus Julie, respectively, with a prayer to direct the Police authorities to produce the corpus of Julie from the alleged illegal custody of respondent No.2.

(2.) Briefly stated, the facts of the case are that on 10.05.2015, petitioner No.2 got his daughter Julie married to petitioner No.1. However, after some time the corpus Julie started residing at her parents' house at Ahmedabad and was there for the past one year. On 04.11.2017, Julie left her parental home without informing her parents. As her whereabouts were not traceable, a "Janva Jog" was filed by her mother at Ramol Police Station on 19.11.2017. As the corpus still remained untraced, the petitioners have approached this Court by way of the present petition.

(3.) By the order dated 15.12.2017, this Court directed the petitioners to deposit an amount of Rs.10,000/ to show their bona fides, which has been done. Notice was issued to the respondents, making it returnable on 27.12.2017.