SOMAJI BALWANTJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition by the father of the corpus, payed for custody of the corpus - respondent No.7, who was at the time of filing of the petition below 18 years of the age. Presently it is stated that she has attained age of 18 years.

(2.) The allegation was that the corpus was forcibly taken away by respondent No.4 ad that he is a head strong person, already married.

(3.) When the corpus was produced before the Court for the first time on 23rd February, 2021 the Court observed, upon ascertaining wish of the corpus, that she did not want to join the parents. By the said order and by subsequent order, the corpus was directed to be kept at Women's Shelter Home, Palanpur, District Banaskantha. The last order which came to be passed by the Court is dated 05 th August, 2021, which reads as under.