BHARGAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India seeking writ of habeas corpus, this Court passed a detailed order on 03.09.2020 which profitably requires reproduction at this stage: -

(2.) Today the corpus is presented before Ms. Subhada Baxi, learned Principal Judge, City Civil and Sessions Court, Ahmedabad. She had an occasion to meet the corpus as well as the parents and grandparents. She joined through video conference to this Court to convey that the child is not in a position to recognize the mother, possibly because he is separated from the mother for past 8 to 10 months. She has proposed the meeting of the mother with the child from 21.09.2020 to 25.09.2020 at the Court premise so that the child who is barely two and half years old can revive his memories.

(3.) We have heard learned advocate Mr. Raval appearing for the petitioner and learned advocate Mr. Ray appearing for the respondents. Both are open to the possibility of amicable settlement of the disputes and reunion of spouses. We have proposed the amicable settlement of theirs through mediation and learned Principal District Judge has ensured the Court that along with the meeting of mother with the corpus, mediation also can be arranged where either she herself or her colleague Mrs. P.T.Ram, learned Judge, City Civil Court, Ahmedabad can mediate between them.