DILIPKUMAR RATILAL TALATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for a writ of habeas corpus as the married daughter of the writ-applicant, namely Bhrantiben has gone missing since 26th July 2017.

(2.) The case of the writ-applicant in his own words as pleaded in the writ-application seeking writ of habeas corpus is as under:

(3.) Thus, it appears that the writ-applicant is the father of the missing corpus viz. Bhrantiben. Bhrantiben is married to the respondent no. 4. In the wedlock, a son was born. We are informed that the son as on date is 17 years of age. The whereabouts of Bhrantiben are not known since 2017. The apprehension expressed by the writ-applicant i.e. the father of Bhrantiben is that either Bhrantiben might have been killed or she has been kept in captivity by the husband at a particular place.