MINNATKUMAR RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India seeking writ of habeas corpus or any other appropriate writ where this Court on 26.08.2020 issued notice with the following order: -

(2.) Today, the corpus has been brought before this Court from Gwalior. She has been produced through video conference arranged at City Civil and Sessions Court, Ahmedabad in presence of learned Judge Mrs. P.T.Ram.

(3.) In our meeting with the corpus at breakout room, we noticed that she is an educated girl with qualification of MSC, B.Ed. She was keen to join the petitioner - her husband and has emphatically urged before this Court that her marriage was out of her own choice and volition and she was very happily residing with her husband. She appeared to be protective towards the parents also because of the incident which had separated her from her husband, knowing fully well that her family shall require to undergo the stringent process of law so long as the FIR continues against it.