(1.) By way of this petition, the petitioner prays for a writ of habeas corpus as according to the petitioner, her minor daughter viz.Priyanshi, aged 14 months is in unlawful custody of the respondent no.3. The case on hand prima-facie appears to be one of matrimonial dispute between the husband and wife. By this writ-application, the writ-applicant seeks the custody of her minor daughter from her husband.
(2.) On 18/03/2019, this Court passed the following order:-
(3.) Pursuant to our order dated 18/03/2019 referred to above, the writ-applicant was kept under observation in the Psychiatric Ward of the Civil Hospital, Asarva at Ahmedabad. It appears that the writ-applicant was admitted as an indoor patient on 26/03/2019 and was kept under observation upto 03/04/2019. The report as regards the medical examination of the writ-applicant has been placed before us in a sealed cover.
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