LALABHAI PUJABHAI KHANT 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, Police Inspector, Bakor Police Station and Deputy Superintendent of Police, District: Mahisagar, to produce the corpus of his daughter Rashmika (respondent No.4) who has been abducted and kept in illegal confinement by respondent No.5.

(2.) As per the order dated 17.01.2018 passed by this Court, the petition was directed to be listed on 30.01.2018. Mr. Hardik Soni, learned Additional Public Prosecutor has made a request before the Court that the corpus has been traced and is present in the Court premises under the escort of Mr. U.L.Waghela, Circle Police Inspector, Mr. Pratapbhai Bhemabhai, Police Constable and Ms.Tejalben Shankarbhai, Woman Head Constable, Office of the Circle Police Inspector, Mahisagar District. He has prayed that the petition be taken up urgently today, in view of the fact that the corpus is about eight We have directed the Registry to prepare a fresh Board and, after intimating the learned advocate for the petitioner, have taken up this petition.

(3.) Mr. Hardik A. Dave, learned advocate, prays for permission to file the Vakalatnama on behalf of respondent No.5. He may do so in the Registry.