GITABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 01.09.2020, we passed following order, when the corpora- Bhavna and Hasti were produced before us:

(2.) We notice that the learned Principal District Judge, Shri. Utkarsh Desai, pursuant to the request made by us, had called the corpus- Bhavna and her family for the purpose of counseling / mediation. We have taken note of the communication that has been received by the Court Master, Dated: 07.09.2020, that the learned PDJ had called the Corpus- Bhavna along with her sister-Gitaben and her brother-in-law, Arvind so also the parents of the corpus on 04.09.2020 at the Court premises.

(3.) Since, the illegal custody of the corpus-Bhavna has now ended, we deem it appropriate to dispose of this petition with our immense appreciation for the learned PDJ, Shri. Desai, for all his endeavours and perseverance in resolving this matter, as this will save many lives and also brighten the future of the children which, otherwise, seemed bleak.