HARCHANBHAI BABUJI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 31.08.2020 following order came to be passed; -

(2.) Pursuant to the said order, today, the corpus is brought before us through the video conferencing ar- ranged at District Court, Palanpur. In presence of learned Additional Sessions Judge Mr. Mogera, in a break out room, we had extensive conversation with the corpus. She maintained that she would like to marry Dashrathbhai with whom she was engaged sometime back. She also further states that her father is not interested in her getting married to Dashrath- bhai as his interest is in getting money from family of Dashrath and, therefore, he has already sided with one Khetabhai who wants to marry her and also is ready to pay handsomely. She also made a grievance that only to harass her and her paternal uncle's family that the father has filed a petition with an oblique motive. She maintains that her birth date is 13.09.2020 and not 07.06.2003.

(3.) On an inquiry, it is realized that the certificate issued by the Village Panchayat is shared by her paternal un- cle, where she is likely to be major soon, whereas one which has been produced by the father shows that she is likely to be major next year. Let the investigating agency inquire into this matter and report.