ILESH ARJANBHAI CHAPLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is preferred seeking the direction against the private-respondent to produce the corpus for ascertaining her wish on the ground that the petitioner and corpus have already married and because of the non-approval on the part of the parents of the corpus, she was taken away forcibly.

(2.) We issued the notice on 29.10.2020 and today she is brought before us through the video conference arranged from Junagadh Court, in the presence of the learned P.D.J, Junagadh.

(3.) In our conversation, she made it very clear that there was illegal detention which continued for a long time on the part of her own parents. She is very apprehensive of strong and sharp reaction of her parents, if what she has stated before us also gets revealed to them. She is keen to join the petitioner with whom she is married and according to her he is the person with whom she would like to spend her entire life. She was disowned by her parents on the ground that the petitioner had criminal antecedents and according to her, she has been made aware of those antecedents by the petitioner himself and she does not mind it. She has urged this Court to allow her to join the petitioner from the Court itself.