KAMLIBEN LIMBABHAI VANSIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner who happens to be the mother of corpus Bhiriben, has prayed for following reliefs -

(2.) As per the record, the petition was preferred on 26.10.2020. Even according to the petitioner, the date of birth of the corpus Bhiriben is 20.03.2003, which is evident from the certificate issued by the school, Rabaran Salary Central School, Amirgadh, Dist. Banaskantha. It clearly appears that the petition was preferred when the corpus Bhiriben was minor.

(3.) Pursuant to the notice issued by this Court vide order dated 06.11.2020, the police authorities made attempts to trace the corpus. As per the record of this petition, corpus Bhiriben was produced before this Court for the first time on 28.01.2021. At that time also, she was minor. Thereafter, the matter was adjourned to 05.02.2021, wherein this Court passed the following order -