JAGDISHBHAI RATANSHIBHAI PATEL (FOK) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.D.K.Chaudhari was for the petitioner and learned advocate Mr.Nishit Gandhi for respondent No.3. Learned Additional Public Prosecutor Mr.Manan Mehta effectively assisted the Court.

(2.) The petitioner Jagdishbhai Ratanshibhai Patel is thirty-two years, filed this petition under Article 226 of the Constitution seeking production of respondent No.4 Chandrikaben Bhikhabhai Luhar on the ground that the petitioner had married with the respondent No.4 on 9.4.2021 as per the Hindu rites and rituals, thereafter the marriage was got registered under the Gujarat Registration of Marriages Act, 2006 and the competent authority- Marriage Registrar, Unjha Nagar Palika issued the certificate of marriage. The same figures on the record of the petition.

(3.) Thereafter, the petition was considered today. Inquiry as directed above was undertaken by police authorities. The statement of the father and other persons were recorded in relation to the date of birth of the corpus. The respondent No.3 father stated in his statement that he had gone to the school with corpus and had recorded the date to be 2.4.2003 at the time of admission to the school.