PATNI SURESHBHAI JALUBHAI 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 the production of the corpus of his daughter Sheetal, who has been missing from his house since 24.10.2017.

(2.) It is the case of the petitioner that his elder daughter Sheetal was not found in her bed at 4:00 AM on 24.10.2017. After careful search, the petitioner gathered the information that she has been abducted by respondent No.3. The date of birth of the corpus is 17.12.1999. She was, therefore, aged seventeen years and ten months when she was allegedly abducted by respondent No.3. Fearing for the life and safety of the corpus, the petitioner has approached this Court by way of the present petition.

(3.) Rule was issued in the petition on 22.11.2017, making it returnable on 06.12.2017. On the returnable date, the learned Additional Public Prosecutor submitted an Action Taken Report wherein the efforts made by the Police authorities to trace the corpus have been enumerated. On that day, the petition was directed to be listed on 22.12.2017.