SHOKHEINBHAI BABABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition seeking writ of habeas corpus or any other appropriate writ under Article 226 of the Constitution of India where this Court on 24.08.2020 passed the following order: -

(2.) Today the corpus has been brought before this Court through video conference arranged at the Court of learned Senior Civil Judge, Vankaner, Mr. Rana. The corpus is 17 years of age and has narrated as to how she was, against her wish and will, abducted by the respondent no.5 Yakub. She has shown her willingness to join her father and also further has urged that though she desired not to join Yakub, she was forcibly taken by him.

(3.) We also had conversed with the father who agreed not to have afforded to impart any of his daughters formal education. He himself is doing the labour work and is keen to take his daughter back. From the court premise itself, the father is willing to take his daughter back. Let the same be done without further loss of time.