SHRIKANTSINH SHYAMFAL YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court on 8/3/2022 passed a detailed order which is as follows:-

(2.) The corpus is presented and she has emphatically urged that on her own she had left because she was sure that her parents would not permit her to marry the person of her own choice after she attains the age of 18 years. She therefore left on her own and on attaining the age of 18 years had contacted Nikunj Sorathiya and then had proposed and they both got married following the rituals. The certificate to that effect also has been given to the police and it is being confirmed that they have married.

(3.) She wants to join family of Nikunj. We have requested the police officer who is present to allow her to meet her parents and to give assurance to them. She can also provide her permanent address and phone number to the police officer. As she has already made the choice of hers and is not under any kind of threat or under apprehension, she is free to join her in-laws.