OKHABHAI KHETABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 17.08.2020 a detailed order came to be passed by this Court which deserves reproduction profitably: -

(2.) Today, the corpus is produced before us. She is glad to have joined her 12th standard studies although the classes have not started on a regular basis because of her not being admitted to any school formally. There are certain teaching problems at the Women Protection Home, Palanpur which can be resolved and we have requested Mr. Robin Mogera, learned Additional District and Sessions Judge, Palanpur in whose presence through video conference the corpus has been produced, to look into the same in consultation with the Superintendent of such home.

(3.) We have passed a detailed order in Special Criminal Application No. 3175 of 2020 today itself which was concerning the very Women Protection Home at Palanpur, hence, it will not be necessary for this Court to once again repeat those directions. It will be sufficient to say that she is unwilling to meet her parents, let the same be not insisted upon forcibly and let such meeting be permitted when the corpus is mentally ready. We noticed that every time she brought before this Court, she profusely cries because of her trauma that she had experiencedwhile being with her parents due to the stricter attitude of theirs , we are of the opinion that the healing may take some more time where parents also should be paddling slowly. If at all, they are keen to meet, the meeting can take place only after she agrees to meet them and the confidence building shall need to be gradual and on a firm edifice of warmth and care by the parents.