PATEL HARSHBHAI KIRANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the time of issuance of notice, following order came to be passed on 16.09.2020: -

(2.) Today, the corpus is brought before us who is presented through video conference arranged at District Court, Kheda at Nadiad in presence of learned Additional District and Sessions Judge, Nadiad. She has in no uncertain terms stated that she is not willing to join the petitioner. She was never abducted by any one nor has she faced any wrath of the parents. She refused to concede to the averment that mob of many people had taken her away to her parental home. She admitted that she had been married in the month of June, 2020 to the petitioner, however, she is not desirous to continue this marriage as according to her, her signatures have been taken on a blank paper by the Petitioner. She also filed a complaint with the police authority to that effect and she is keen to ta of many people had taken her away to her parental home. She admitted that she had been married in the month of June, 2020 to the petitioner, however, she is not desirous to continue this marriage as according to her, her signatures have been taken on a blank paper by the Petitioner. She also filed a complaint with the police authority to that effect and she is keen to take divorce.

(3.) Learned advocate Mr.Sevak has strongly resisted this, as according to him, she is under the influence of the parents as her statement before the women police cell, at the time when she was taken away, is amply clear that the force was used to separate her from the petitioner.