MANSUKH RANMALBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition has been taken out for seeking writ of habeas corpus in respect of the daughter called Varshaben of the petitioner on the basis of the allegations and averments made in this petition.

(3.) Record of this proceedings indicates that there is already First Information Report being C.R. No. I-21/2018 registered with Jam Kandorna Police Station on 14th May 2018, whereby the investigation is going on.