YUNUSBHAI USMANBHAI LOLADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On the last adjourned date this Court passed following order,

(2.) Today before us we have the Investigating Officer Mr. Vishwaraj Jadeja who confirmed that the respondent No.4 has co- operated by attending to his office twice. He needs to carry out investigation in relation to the certificate which has been issued at Madhya Pradesh which is subsequent to the date of registration of the marriage. Considering the present condition of pandemic due to COVID-19, he requires time of minimum four weeks. He ensured to expedite the entire process. He also further urged that the co-operation of all concerned shall be necessary.

(3.) Through the Video Conferencing at Rajkot District Court, the corpus has been presented before us. She is presently at Women Protection Home, Rajkot. The administrator in-charge of the such Women Protection Home is also present. In presence of learned Additional District Judge, Mr. Darshan Dave, we met corpus who has reiterated her request to join respondent No.4. Considering the crucial stage of investigation and noticing the fact that she had been away for a long time while she was a minor and under the influence of the respondent No.4 who even at that stage was a matured man of 32 years of age, we deem it appropriate for an impartial and mutual investigation and for her own interest to continue her custody at Women Protection Home for the next five weeks.