VIRALBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 29.06.2020, this Court passed the following order: -

(2.) Pursuant to the directions issued by this Court on 29.06.2020, at the request of learned advocate Ms. Prajapati who has already made a request for draft amendment making the applicant no.1 as the corpus - respondent for her having left the place of original petitioner no.2 and she being the wife of the petitioner no.2, the same has been mailed to the Registry. Accordingly, the changes shall need to be made in the cause title, where the applicant no. 1 shall not continue to be the petitioner.

(3.) Today, both Rajveersinh and corpus Viralba are present through video conferencing held at District Court, Himmatnagar, District - Sabarkantha. Mr. E.M.Shiekh, learned 3rd Additional District and Sessions Judge, Himmatnagar is with us as per our request to the Registrar General and he has ensured that the corpus Viralba and corpus Rajveersinh talk to us through this medium of video conferencing in absence of any other person who may have a possibility of influencing the lady or the child while they have independent dialogues with the Court.