SONALBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner under Article 226 of the Constitution of India, in which the petitioner mother has prayed for issuance of Writ of Habeas Corpus. It is prayed that the respondent - Police Authority be directed to produce Respondent No.7- Corpus before this Court.

(2.) Heard Mr. Amrish Barot, learned advocate appearing for the petitioner and Mr. H.K. Patel, learned APP for the respondent State.

(3.) Mr. Barot, learned advocate for the petitioner has referred to the averments made in the Memo of Petition and thereafter submitted that the respondent No.7, who is daughter of the petitioner, is in illegal custody of the respondent No.6 and, therefore, appropriate direction be issued to respondent Police Authority to produce the Corpus.