RAVI DAMMARSINH THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 23.09.2020 while issuing notice has passed the following order: -

(2.) Today, after court hours, the corpus was found and therefore a request was made on the part of Learned APP to permit her production before the Court through video Conferencing. Noticing the delicate situation where in fact, the petitioner and the corpus both follow different religions and as the parents of the corpus and father of the petitioner are not willing to put the stamp on this relationship and in fact, are resisting, we had permitted her production today itself. The request was made to the learned Principal District Judge, Vadodara Shri M.R.Mengdey to make an arrangement for her production through video conference. He promptly and graciously agreed to so do it and the corpus is presented from the District Court, Vadoue notice returnable on 30.09.2020.

(3.) Corpus is a girl of 20 years and is very firm in joining the petitioner. She also further has urged that the application given under the Special Marriage Act before the Registrar concerned was withdrawn on 10.09.2020 because of pressure of her parents and family members. She refused to join her parents and has made further request to send her to the Women Protection Home. She also is willing to join the Petitioner keenly and instead of presently going for living relationship has chosen to take a recourse of marrying him under the Special Marriage Act.