HULASBA 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.1 and 2 to trace her daughter Krupali alias Krupa, who is allegedly in the illegal custody of respondents Nos.3 to 6, and to produce her before this Court.

(2.) It is the case of the petitioner that her daughter Krupali was studying in college. On 21.02.2017, she left for college as per her usual routine but did not return. Upon searching for her, the petitioner could not find her daughter, hence, she made an application to Vatva Police Station in this regard. The petitioner came to know that respondent No.3 was also missing from the same date. As per the case of the petitioner, respondent No.3 is married and has two children and appears to have lured her daughter and confined her illegally at an unknown place. Under the circumstances, the petitioner has approached this Court.

(3.) Rule was issued in the petition on 16.05.2017, by the learned Vacation Judge. Thereafter, the Police authorities commenced the search for the corpus.