REKHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 23.06.2020 an elaborate order came to be passed by this Court which is as follows: -

(2.) We have been also shared the report sent by learned Principal District Judge, Bhavnagar which is indicative of the fact that a lady staff has been deputed who has already visited the corpus. All necessary care has been taken of the corpus and her child. She has no complaint at the Women Protection Home where she has been kept with her child.

(3.) Today the corpus has been presented through video Conferencing arranged from the chamber of Mr. R.T.Vachhani, learned Principal District Judge, Bhavnagar who has ascertained from her, her wellbeing and also confirmed that a lady officer who has been posted has verified all the details and there are no cause of concern. He further ensured that all requisite care has been taken of both of them and presently, she is adamant not to go with the parents and the parents are also not keen to take her back considering their past experience with her.