ISHMATARA SHARAFATHUSSAIN ... Vs. STATE OF GUJARAT & 5

JUDGEMENT

(1.) Rule. Ms.Jirga D.Jhaveri, learned Additional Public Prosecutor waives service of notice of Rule for respondents Nos.1 to 3. Respondents Nos.4, 5 and 6 are present in person and have appeared before the Court.

(2.) This Habeas Corpus petition under Article 226 of the Constitution of India has been preferred by the petitioner, who is the mother of the corpus, Sabiya, with a prayer to issue directions upon the respondents to produce her daughter, aged twenty years, before this Court.

(3.) It is the case of the petitioner that her daughter, Sabiya, went missing from her house on 30.08.2017 when, under the pretext of some work, she had gone out of the house. However, she did not return. According to the petitioner, her daughter has been illegally abducted and confined by respondent No.4 with the aid of his brother respondent No.5 and father, respondent No.6.