KOLI ( THAKORE) DASHRATHJI MAGAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 04.08.2020 when this Court issued notice in the present petition, the following order came to be passed: -

(2.) The corpus was found on 13.08.2020 and when she was produced through video conference arranged at Palanpur District Court in presence of learned Additional District and Sessions Judge, the following order came to be passed: -

(3.) Today, the corpus is produced before us through video conference arranged from the District Court, Palanpur. She is unwilling to join her parents as she is still scared of their extreme reactions. However, she is happy to study further. She is in the 10th standard and is keen to pursue her studies. According to her, the teaching activity is undertaken at the Women Protection Home where one teaching staff attends to the students. On a deeper inquiry, we realize that the training of operating computers is not being imparted. We also noticed that the corpus has only two pairs of cloths with her and although the girls are being kept engaged in some activities of daily chores, the activities which may also prove to be beneficial for them e extreme reactions. However, she is happy to study further. She is in the 10th standard and is keen to pursue her studies. According to her, the teaching activity is undertaken at the Women Protection Home where one teaching staff attends to the students. On a deeper inquiry, we realize that the training of operating computers is not being imparted. We also noticed that the corpus has only two pairs of cloths with her and although the girls are being kept engaged in some activities of daily chores, the activities which may also prove to be beneficial for them eventually for becoming self sufficient, do not figure anywhere in the routine. It is therefore essential for the vocational guidance / training imparted to these girls which they may pursue.