CHAKUBEN MUKESHJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner, who is mother of the corpus viz. Kinjalben D/o. Mukeshji Chamanji Thakor, whose date of birth is 2/6/2006 has prayed to issue a writ of Habeas Corpus alleging that corpus has been illegally detained by respondent Nos.4 to 8.

(2.) In response to the notice issued by this Court, UHC Shri Jagatsinh Ramaji, B. No.326 and UHC Ms. Jyotsanaben Kurshibhai, B. No.622, both from Saraswati Police Station, Patan have brought the corpus. The Police Officer states that pursuant to an FIR dtd. 1/11/2022 lodged at the instance of Jayantiji Hamirji Thakor registered with Saraswati Police Station, Patan, the police could trace out the accused viz. Pintuji and the corpus herein and accused Pintuji has been arrested and has been sent to judicial custody.

(3.) The petitioner alongwith another relative i.e. brother in law viz. Abhuji Chenaji has remained present before this Court. We have taken up the matter in the chamber.