ANJUBEN GAJENDRABHAI PARAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today in the morning learned APP requested this Court that the concerned respondent No.2 - Police Inspector has brought the corpus and the corpus is before this Court and therefore, the matter may be taken up after recess. This Court, therefore, directed the registry to list the matter and accordingly this matter is listed before this Court today and this Court taken up the matter in the Chamber.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner - mother of the respondent No.4 - corpus has prayed that the espondent No.2 - Police Inspector be directed to produce the corpus before this Court.

(3.) Heard Mr.Anil Rathod, learned advocate for the applicant and Mr.H.K. Patel, learned APP for the respondent State.