RAKESHBHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Habeas Corpus petition under Article 226 of the Constitution of India has been preferred by the petitioner with a prayer to direct respondents Nos.2 and 3, District Superintendent of Police, Modasa, District Aravalli and the Police Sub-Inspector, Sathamba Police Station to trace out and produce the corpus, Riya, who is the daughter of the petitioner, before this Court.

(2.) It is stated in the petition that the corpus, who is admittedly aged about twenty one years, has been illegally detained by respondent No.4, who also belongs to the same village as the petitioner and the corpus. The corpus is missing since 17.07.2017 from the paying guest accommodation at Ahmedabad, where she was staying while pursuing her studies at H.L.Commerce College, Ahmedabad. It is averred in the petition that the corpus has been detained and illegally confined by respondent No.4, who was also not found upon search being made.

(3.) This Court issued Rule on 02.08.2017, making it returnable on 10.08.2017. On 10.08.2017, Mr.Vaibhav N. Sheth, learned advocate for respondents Nos.4 and 5 had submitted that he would like to file an affidavit. The matter was, therefore, adjourned to 28.08.2017.