LAWS(GJH)-2020-6-103

GANGARAM AJMALBHAI PRAJAPATI Vs. STATE OF GUJARAT

Decided On June 19, 2020
Gangaram Ajmalbhai Prajapati Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Today, through video conferencing arranged at Palanpur District Court in presence of Mr. Robin Mogera, learned Additional Sessions Judge, Palanpur, the corpus has been presented before this Court. She has been brought from Women Protection Home, Palanpur and on a quarry raised to her with regard to the well-being, she confirms that there are no complaints.

(2.) We have heard learned advocate Ms. Mamta Vyas appearing for the petitioner. She submits that the allegations made by the corpus of the parents having committed the offence under the Prevention of Child Marriage Act, 2006 are baseless and they are made with a view to join the person of her choice. She although has urged this Court to permit withdrawal of this application as there is a pressure on the petitioner from the village people and elders and the corpus is in any case is going to attend the age of majority very soon. She has further urged that the petitioner has given up all his claim of getting his daughter at his home, in this strange of circumstances which he is facing presently.

(3.) On inquiring from the corpus, she adheres to her version of joining respondent no.4 on attaining the age of 18 years, which shall be on 01.08.2020. Let the corpus continue to be at the Women Protection Home, Palanpur where she should be kept safe by the administration and she shall be produced before this Court on 04.08.2020.