DASHRATHJI KAMSHIJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today, Mr. Vijay Nangesh, learned advocate for the applicant requested for making a mention in this matter. We permitted him and it was realized that the corpus who was otherwise directed to be kept at Women Protection Home, Patan has been shifted to Palanpur and is now desirous to join her parents. We have permitted him circulation of matter today and the matter is heard accordingly.

(2.) At the outset the order passed by this Court on 29.6.2020 requires reproduction.

(3.) She being a minor, her wish to join the perpetrator cannot in any manner be acceded to. Therefore, she makes a request for sending her to the Women Protection Home as an alternative.