HIMATBHAI UKABHAI ODKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court passed following order on 12.06.2020:

(2.) Today, the corpus has been brought before this Court on account of the efforts of the Mr. Rai, SP, Amreli essentially and his team,who has remained present through video conferencing. Shri Brahmbhatt, learned Principal District Judge, Amreli, has also remained present and he has ensured that no one else remains present in his chamber, when the Court made inquiries from the corpus to ascertain her well-being, wish and will.

(3.) On inquiring from her, she does not wish to join the applicant-father. In fact, she has expressed her wish to join respondent No.6. However, such request, naturally, cannot be acceded to. He is an accused in the FIR lodged by the father of corpus being I-C.R. No. 76/2020, registered with Babra Police Station under Sections 363 , 366 of the IPC and Section 18 of the Protection of Children from Sexual Offences Act, 2012. Considering her age of 13 years, at the time of incident and noticing nearly 10 criminal antecedents of respondent No.6, as has been conveyed by Mr. Roy, SP, Amreli, the Court deems it appropriate to DIRECT the corpus to be taken to Mahila Vikas Gruha, Amreli.