MUKESHBHAI MATHURBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Habeas Corpus petition under Article 226 of the Constitution of India has been preferred by the petitioner, who is the uncle of the corpus Varshaben who has allegedly been abducted and kept in illegal confinement of respondent No.2.

(2.) Rule was issued in the petition on 26.07.2017. Thereafter, the Police personnel took steps to trace out the corpus. On 19.12.2017, the corpus was traced and presented before the Court. As noted in the order of that date, we spoke to the corpus Varshaben in Chambers. She informed the Court that she would like to go with respondent No.2 and his parents. However, as at that point of time, the corpus had not attained the age of eighteen years and was a minor, this Court, by the above referred order, sent her to Jagrut Mahila Samiti, Anand.

(3.) The petitioner is the uncle of the corpus and has filed the petition as her father is not of sound mind. The date of birth of the corpus is 13.01.2000. She has now attained the age of eighteen years on 13.01.2018, while she was at the Jagrut Mahila Samiti, Anand.