LAWS(GJH)-2020-6-171

JAGMALBHAI DHANJIBHAI KEHADIYA Vs. STATE OF GUJARAT

Decided On June 04, 2020
Jagmalbhai Dhanjibhai Kehadiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court (Coram: Mr. J.B. Pardiwala and Mr. I.J. Vora, JJ.) had passed the following order on 28.5.2020:-

(2.) Today, Corpus - Sonalben is produced before us by Video Conferencing through the District and Sessions Court, Surendranagar. As pointed out by Ms. Jhaveri, Corpus - Sonalben has attained majority recently in the month of May, 2020.

(3.) Upon interaction with the Corpus, this Court is of the opinion that the Corpus requires to be interacted again. Upon inquiring, the learned APP informed that the Corpus was found working in an agricultural field and is produced before us today. Ms. Jhaveri, learned APP, upon instructions, states that whereabouts of respondent no. 4 is not known to the police authorities yet.