PIRAJI CHOTHAJI JAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nirav Padhiyar, learned advocate for the petitioner and Mr. Manan Mehta, learned APP for the respondents.

(2.) This matter was lastly listed before this Court on 26.11.2020 and with a direction to the police authorities to trace the corpus, the matter was adjourned to 09.12.2020. As the corpus is traced by the police, Mr. Manan Mehta, learned APP mentioned the matter today. Hon'ble Chief Justice permitted circulation, the matter was taken today at 4.30 PM.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner father has prayed for a writ of habeas corpus directing respondents to produce his daughter Hinaben before this Court.