MAHESH AMRUTLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 30.06.2020, the following order came to be passed by this Court: -

(2.) The order passed by the Punjab and Haryana High Court on 29th June,2020 in CRWP 4203 of 2020 is placed before us and now the matter before the Punjab and Haryana High Court is scheduled on 21.07.2020. The order passed is as under: -

(3.) Noticing the development after issuance of notice as also after the team of police officers having gone to the State of Punjab and Haryana for the corpus, and in wake of this development where order mentioned above is passed by the Punjab and Haryana High Court, earnest request is made by the Ld. Advocate Mr.Bhuptani, being conscious of the outcome of this Petition, to allow the parents to meet the girl through Video Conferencing as she is young and they have been concerned about her wellness. He ensured the best possible conduct on the part of the parents and further ensured not to put the girl to any difficulty. Respecting parental feelings, we deem it appropriate to request learned advocate Mr. Abhishek Mehta representing the corpus and respondent no.3, to arrange a meeting of the Corpus and her parents who are the petitioners herein, through video conferencing in presence of Mr. Solanki, the Police Sub- Inspector who has travelled to the State of Punjab and Haryana.