PAGI SUNILKUMAR NAVALJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. D.C.Sejpal, learned APP waives service of notice of rule for the respondent-State.

(2.) CORPUS, Payalben is brought by her uncle, Mr. Vijaybhai who happens to be Fua of corpus Payalben.

(3.) IT is also worthwhile to note that corpus Payalben has expressed her desire, as aforesaid, even in presence of her mother, Manguben, uncle, Ranjitbhai and uncle (fua), Vijaybhai.