VIKRAMSINH CHAMPAKSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By a detail order passed on 29.06.2020, the Superintendent of Police, Mehsana was obligated to make an arrangement for the corpus to be taken to the Women Protection Home, Patan, where he had proposed, noticing the fact that she was unwilling to join the parents and in absence of any Protection home at District Mehsana.

(2.) Today morning, learned advocate Mr. Darshan Dave and learned Additional Public Prosecutor Mr. Manan Mehta had made request to mention this matter independently.

(3.) We permitted the matter to be taken on board by preparing a separate board and the link was also sent to the learned Additional Sessions Judge, Visnagar for arranging the video conference as the corpus and her parents were keen to join from there. In the meantime, learned APP has also called for the report of the Deputy Superintendent of Police, Mehsana which revealed that on 29.06.2020 the medical test of COVID-19 virus of the corpus was carried out. Her statement also was recorded under Section 164 of the Code of Criminal Procedure. She was counseled at Sakhi One Stop Centre and was also kept at the Women Police Station where, there is also a facility of attached toilet and bath. She was sent the sweets by the Superintendent of Police and five pairs of new cloths were also arranged for her. All arrangements for her food and clothing had been made and her parents were permitted to stay at the police station who insisted for her custody. Her advocate also made written representation. The Office Superintendent of Swadhar Grooh at Patan had denied entry to her by letter dated 04.07.2020.