RAMESHBHAI JUJARBHAI TARAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 25.6.2020 directed the SP, Arawalli to supervise the entire process of investigation and bring the corpus before this Court by detail order which deserves reproduction at this stage.

(2.) Today, we have before us, SP, Arvalli, Mr. Mayur Patil,through the medium of Video Conferencing who has urged that all possible attempts are being made to trace the corpus. He, further, submits that the wife of respondent No.4- also had been contacted, who has children, and she is not in a position deliver any goods. He is required to send a team to Malabar area. However, since, the pandemic is prevalent due to outbreak of Covid-19 virus, he requires about three weeks' time. He is aware that much time has elapsed, but, according to him, it is the corpus, which had gone away with him an year back, and therefore, it has become difficult for the police to trace the corpus, who has left out of her own wish, as is apparent from the material on record.

(3.) Considering the fact that the corpus is back and she wishes not to join her parents and instead is desirous to stay at Women Protection Home, let the same be done without any further loss of time. She has already been tested for COVID-19 virus and the report has come negative. Her statement under Section 164 of the CRPC and other necessary medical tests also shall be carried out keeping all required precautions, bearing in mind the pandemic prevalent these days. Her basic clothing, if is an issue, the SP, Modasa shall make necessary financial arrangement for atleast 3 pairs of clothing through a woman police officer and then afterwards, the parents can provide the same to her.