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Gujarat High Court

Veljibhai Bhanabhai Prajapati vs State Of Gujarat & 3 on 1 August, 2016

Equivalent citations: AIR 2016 GUJARAT 170

Author: Harsha Devani

Bench: Harsha Devani, Biren Vaishnav

                   R/SCR.A/3807/2016                                                  ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         SPECIAL CRIMINAL APPLICATION (HABEAS CORPUS) NO. 3807 of 2016

         ==========================================================
                       VELJIBHAI BHANABHAI PRAJAPATI....Applicant(s)
                                        Versus
                          STATE OF GUJARAT & 3....Respondent(s)
         ==========================================================
         Appearance:
         MR ASIFKHAN I PATHAN, ADVOCATE for the Applicant(s) No. 1
         DS AFF.NOT FILED (N) for the Respondent(s) No. 2
         MR DR BHATT, ADVOCATE for the Respondent(s) No. 3
         NOTICE NOT RECD BACK for the Respondent(s) No. 4
         NOTICE SERVED BY DS for the Respondent(s) No. 2
         MS NISHA THAKORE ADDITIONAL PUBLIC PROSECUTOR for the
         Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
                 and
                 HONOURABLE MR.JUSTICE BIREN VAISHNAV

                                         Date : 01/08/2016


                                             ORAL ORDER

(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) OPERATIVE ORDER In the aforesaid premises, it is ordered that minor Manisha shall be kept in the custody of Nari Sanrakshan Gruh at Paldi, Ahmedabad, where she shall be kept till she attains the age of majority. The Counsellor, District Child Protection Unit, Ahmedabad and District Social Defence Officer, Ahmedabad are hereby directed to monitor the well-being of Manisha at the Nari Sanrakshan Gruh, at Paldi, Ahmedabad Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Aug 06 00:11:40 IST 2016 R/SCR.A/3807/2016 ORDER and to ensure her safety. Upon attaining the age of majority, Manisha shall be free to go wherever she likes. At present, in view of the earlier order passed by this court, Manisha is residing with the maternal grandmother of the third respondent. The second respondent shall do the needful for taking over the custody of minor Manisha from the maternal grandmother of the third respondent and hand over the custody to the Nari Sanrakshan Gruh at Paldi, Ahmedabad.

The petition stands disposed of in the above terms. Rule is discharged with no order as to costs.

(HARSHA DEVANI, J.) (BIREN VAISHNAV, J.) zgs Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 06 00:11:40 IST 2016