RAMESHBHAI SAVABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner, who happens to be husband of the corpus - Ms. Rekhaben, has taken out this petition under Article 226 of the Constitution of India for seeking writ of Habeas Corpus on the strength of the averments made in the petition to the effect that said Rekhaben is illegally confined and prevented from joining the petitioner.

(2.) This Court on 21/08/2018 passed the following order:-

(3.) The concerned Police Inspector - respondent No.3 shall see to it that on the returnable date, Rekhaben Savabhai Munji be brought before the Court, failing which, appropriate action taken report be filed.