KIRANBHAI BHOPAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jigar G. Gadhvi, learned advocate for the petitioner and Mr. Ronak B. Raval, learned APP for the respondents no.1 to 4. Respondent no.5 is absent though he was intimated about the hearing today.

(2.) It is the case of the petitioner that the Corpus - Deepaben is major and of marriageable age and she has been forcefully detained by respondent no.5 against her wish. This Court (Coram: Ms. Sonia Gokani and Ms. Gita Gopi, JJ.) passed the following order on 19.3.2020:-

(3.) As per the aforesaid order, Corpus - Deepaben was kept at Women Protection Home, Palanpur. This Court passed the following order on 1.6.2020:-