PATEL GITABEN GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Initially, Mr.A.R.Kadri, learned advocate was appearing in for the petitioner. Thereafter it is reported that Mr.Kadri was replaced by learned advocate Mr.Salim Saiyed. Today, the link was sent to Mr.Salim Saiyed, learned advocate, however, he is not able to connect with the Court through Video Conferencing since he is out of station. Therefore, the matter is proceeded in his absence.

(2.) Vide order dated 03.11.2020, this matter was adjourned to 23.11.2020. However, since it was reported that the corpus has been found and he is required to be produced today, the matter is taken up today.

(3.) Today the corpus viz. Bhaveshbhai Bhikabhai Patel has been produced through Video Conferencing arranged by Mr.J.N.Vyas, learned 3rd Additional District Judge, Mehsana at Visnagar. During the Court's interaction with the corpus, the corpus has stated that because of the mounting debts, he was under tremendous mental stress and due to stress only he left the home on his own will. He has further stated that since last few days he has returned back and stayed at the house of his mother-in-law viz. Gitaben Govindbhai Patel, resident of Bopal, Ahmedabad, who herself is the petitioner herein. He has further stated that he wants to go to the residence of the present petitioner who happens to be his mother-in-law.