FAKIR SABBIRSHA NURMAHAMMADSHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 30.07.2020 passed a detailed order which requires reproduction: -

(2.) Today the sister and brother-in-law of the corpus are before this Court. The corpus has been brought from Women Protection Home and is produced before us through video conference arranged at District Court, Palanpur.

(3.) Considering the fact that the siblings have come and not the parents, we requested learned Additional District and Sessions Judge to ask the parents to remain present and the custody to be handed over to them. She is a major girl who is now desirous to join her family. Her statement which has been given before learned Magistrate also was produced in a sealed envelope before the Palanpur Court which had been opened by the learned Additional District and Sessions Judge at our request and it has been resealed and it is being sent to the concerned Court who will try the matter.