KOLI ( THAKORE) DASHRATHJI MAGAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court when issued initially notice, it was realized that the girl was 13 years and 4 months old. She chose not to join her parents and continued to be at Women Protection Home after she was found. She was housed at Women Protection Home, Palanpur.

(2.) Noticing her zeal to study further, a detailed order came to be passed on 16.09.2020 bearing in mind the welfare of the corpus. It would be worthwhile to reproduce the same: -

(3.) Today the corpus is with us. She has shown her willingness to join the parents. She was extremely unhappy at the Women Protection Home. The report that we have received from our officer, as per the direction issued also is looked into. Considering our talk with the parents who are willing and wishing to allow her to study and ensuring not to give away the daughter in marriage before she completes 18 years of age, we direct such undertaking to be filed on record. Learned advocate Mr. Kirit Chaudhary ensures the same to be filed within one week. It shall be both the parents who shall give such undertaking which will be the part of the record.