KIRAN THAKARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In continuation to the various orders passed by this Court right from 22.10.2019, today the matter is placed before this Court.

(2.) This petition is filed by the parents of Mayuri Thakare for her production before the Court, in other words, they have filed this petition for habeas corpus.

(3.) This Court, on 22.10.2019, issued notices to the respondents and thereafter on 12.03.2020, the respondent no.3 - Police Station Officer, Civil Lines, Akola City, Akola produced Mayuri in the Court.